Section 2(v) in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974
(v)"Controlled, rural areas" means the area declared to be 'Controlled rural area' under Section 163 (2) of the Adhiniyam.
