Section 13(2)(d) in The U.P. (Regulation Of Building Operations) Rules, 1985

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2)(d) in The U.P. (Regulation Of Building Operations) Rules, 1985

(d)In the case of additions and alterations of building if the use of the building is also changed, then the chargeable fees shall be calculated on the use proposed:

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State of Uttar Pradesh - Subsection

Section 13(2)(d) in The U.P. (Regulation Of Building Operations) Rules, 1985