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[Cites 0, Cited by 1] [Section 5A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5A(4) in U.P. Urban Planning and Development Act, 1973

(4)Suitability of a person absorbed provisionally, for final absorption In a Development Authorities Centralised Service, shall be examined In the manner prescribed and if found suitable he shall be absorbed finally.