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State of Uttar Pradesh - Section

Section 22 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(22)"State Government" means the Government of Uttar Pradesh;[(22-A) "recognized educational institution" means an educational institution or a class of institutions declared as such by the State Government by notification in the Official Gazette;] [Added by U.P. Act No. 20 of 1954.]