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(11) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960 (11)[ "irrigated land" means land determined as such in the manner laid down in Section 4-A] [Substituted by U.P. Act No. 20 of 1976 (w.e.f. 8.6.1973).];
