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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(2)(k) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(k)the factors that shall be taken into consideration under sub-section (2), the time within which declaration may be filed under sub-section (4), plans, estimates and other particulars may be furnished under sub-section (5) and intimation may be given under sub-section (7), and the manner in which the communication shall be made under sub-section (6) of section 37; (1) the limitation for appeals under sub-section (2) of section 35, sub-section (7) of section 36, sub-sections (3) and (9) of section 37 and sub-section (4) of section 51;