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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Uttar Pradesh - Subsection

Section 80(8) in U.P. Revenue Code, 2006

(8)In case the land or part thereof for which a declaration under this section is being sought falls within the area notified under any Urban or Industrial Development Authority, then prior permission of the concerned Development Authority shall be mandatory.