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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3)(b) in New Okhla Industrial Development Area Building Regulations, 2010

(b)The Authority shall demolish the unauthorised construction at the expense and cost of the owner/lessee/sub-lessee. In case the owner/lessee/sub-lessee fails to pay the above said cost, the same may be recovered from him as arrear of land revenue.