Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(p) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985 (p)"Urban area" means area included in any Town Area, Notified Area, Cantonment Board, Municipal Board or a Nagar Mahapalika.
