Section 14(1) in U.P. Urban Planning and Development Act, 1973
(1)After the declaration of any area as development area under Section 3, no development of -land shall be undertaken or carried out or continued in that area by any person or body (including a department of Government)- unless permission for such development has been obtained in writing from the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] in accordance with the provision of this Act.
