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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3)(e) in U.P. Urban Planning and Development Act, 1973

(e)the development of any land begun by any such department or subject to the provisions of Section 59 by any such local authority before the declaration referred to in Sub-section (1) may be completed by that department or local authority with compliance with the requirement of Subsections (1) and (2).