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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(2)(b) in U.P. Urban Planning and Development Act, 1973

(b)the procedure to be followed by the [Chairman] [Substituted by section-8 of amendment act-1976(Act No-19 of 1976) effective from 15.08.1975] in the determination of betterment charge, and the powers that it shall have for that purpose;