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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(5) in U.P. Urban Planning and Development Act, 1973

(5)When the Authority makes any amendments in the plan under Subsection (1) it shall report to the State Government the full particulars of such amendments within thirty days of the date on which such amendments come into operations.