Section 2(f) in The Delhi (Urban Areas) Tenants Relief Act, 1961
(f)the words "land" and "tenant" and all other words and expressions used but not defined in this Act and defined in the Punjab Tenancy Act, 1887 (16 of 1887), or the Agra Tenancy Act, 1901 (U.P. Act II of 1901), shall have the meanings respectively assigned to them,-(i)in relation to areas to which the Punjab Tenancy Act, 1887 (16 of 1887), applies, in that Act; or(ii)in relation to areas to which the Agra Tenancy Act, 1901 (U.P. Act II of 1901), applies, in that Act.
