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[Cites 0, Cited by 0] [Section 10(10)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(10)(iii) in New Okhla Industrial Development Area Building Regulations, 2010

(iii)In case even after two objection letters issued by Authority if rectification of all objections is not done then Rs. 500/- shall be levied towards site visit fees for each subsequent visit.