Section 2(m) in The U.P. Khandsari Sugar Manufacturers' Licensing Order, 1967
(m)[ "Reserved area" means the area reserved for a factory under an order made under sub-clause (1) of clause 6 of the Sugarcane (Control) Order, 1966 and/or an order made under Section 15 of the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953.] [Substituted by Notification No. 2516-S/XVIII-C-1996-66, dated May 3, 1968.]
