Section 2(a) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(a)"Corporate authority" means any company local authority corporation of society referred to in Clause (e) of this section;(aa)"law relating to land tenure" means the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, the Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956, the Jaunsar Bawar Zamindari Abolition and Land" Reforms Act, 1956, the Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960, the Uttar Pradesh Consolidation of Holdings Act, 1953, or the U.P. Imposition of Ceiling on Land Holdings Act, 1960. as amended from time to time;
