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[Cites 0, Cited by 2] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(2) in U.P. Urban Planning and Development Act, 1973

(2)The Authority, may by general or special order, direct that any power exercisable by it under this Act except the power to make regulations or bye-laws, may also be exercised by such officer or local authority, in such cases and subject to such conditions, if any, as may be specified therein.