Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Uttar Pradesh - Subsection Section 9(3) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975 (3)Any dispute as to the amount of cost recoverable under sub-section (2), shall be decided by the State Government, whose decision shall be final.
