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

State of Uttar Pradesh - Subsection

Section 2(23A) in The U.P. Municipalities Act, 1916

(23A)[ "Transitional area" means an area in transition from a rural area to an urban area notified as such under clause (2) of Article 243-Q of the Constitution;] [Substituted by U.P. Act No. 26 of 1995.]