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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(12) in U.P Consolidation of Holdings Act, 1953

(12)Words and expressions -
(a)not defined in this Act but [used or] [Added by U.P Act No. 38 of 1958.] defined in the U.P. Land Revenue Act, 1901, or
(b)not defined in this Act or in the U.P. Land Revenue Act, 1901, but [used or] [Added by U.P Act No. 38 of 1958.] defined in the U.P. Zamindari Abolition and Land Reforms Act, 1950,
shall have the meaning assigned to them in the Act in which they are so [used or] [Added by U.P Act No. 38 of 1958.] defined; [and] [Inserted by U.P Act No. 12 of 1965 (w.e.f. 08.03.1963).]