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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(a) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975

(a)"open space" means any land (whether enclosed or not), belonging to the State Government or any local authority, on which there are no buildings or of which not more than one-twentieth part is covered with buildings, and whole or the remainder of which is used for purposes or recreation, air or light;