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

State of Uttar Pradesh - Subsection

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

(c)Where the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] raises any objection to the proposed development on the ground that the development is not conformity with any Master Plan or Zonal Development Plan prepared or intended to be prepared by it, or on any other ground, such department or the local authority, as the case be, shall-
(i)either make necessary modifications in the proposal development to meet the objections raised by the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] or
(ii)submit the proposals for development together with the objections raised by the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] to the State Government for decision under Clause (d)