Section 14 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(14)"Land" [except in Sections 109, 143 and 144 and Chapter VII] [Substituted for the words 'except in Sections 143 and 144' by U.P Act No. 12 of 1965.] means land held or occupied for purposes connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming;(14-a) [***] [Deleted by Section 273 of U.P Act No. 33 of 1961.]
