Section 5(1)(b) in The U.P. (Regulation of Building Operations) Regulations, 1960

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(b) in The U.P. (Regulation of Building Operations) Regulations, 1960

(b)that the building plans are passed as required by the appropriate local authority having jurisdiction over that land under its building bye-laws; and

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State of Uttar Pradesh - Subsection

Section 5(1)(b) in The U.P. (Regulation of Building Operations) Regulations, 1960