Section 033 in The Allahabad Development Authority (Form of Register of Application For Permission) Regulations, 1983
033.
In pursuance of the provisions under clause(e) of sub-section (2) of Section 56 read with sub-sections (6) and (7) of Section 15 of the U.P. Urban Planning and Development Act, 1973 (Presidents Act No. 11 of 1973) as re-enaeted with modifications by the U.P. Presidents Acts (Re enetment with Modification) Act, 1974 (U.P. Act No. 30 of 1974) the Allahabad Development Authority after the previous apporval of the State Government makes the following regulations prescribing the form of register of application for permission and the particulars to be contained in such register:
