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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3) in U.P. Urban Planning and Development Act, 1973

(3)After the requisition under Sub-section (2) has been complied with the Vice- Chairman of the Authority may depute by a written order a police officer or an officer or employee of the Authority to watch the place in order to ensure that the development is not continued.