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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(7) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(7)"family" in relation to a tenure-holder, means himself or herself and his wife or her husband, as the case may be (other than a judicially separated wife or husband), minor sons and minor daughters (other than married daughters);