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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(3) in The Hastinapur Town Development Board Act, 1954

(3)On the expiration of the period of supersession specified in the notification under sub-section (1), the State Government may, after consultation with the Central Government-
(a)from time to time extend the period of supersession for such further time as it may consider necessary ; or
(b)constitute the Board in the manner provided in Section 4.