(f)words and expressions not defined in this Act shall have the meaning assigned to them-(i)in areas referred to in sub-clause (i) of clause (c) in the U.P. Zamindari Abolition and Land Reforms Act, 1950.(ii)in areas referred to in sub-clause (ii) of the said clause in the U.P. Tenancy Act, 1939;(iii)in other areas, in the law relating to land tenure applicable to the land.
