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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3)(k) in Development Authority Bye-laws for Conservation of Heritage Sites

(k)to advise the Vice-Chairman on any other issues as may be required from time to time during course of scrutiny of development permissions and in overall interest of heritage/environmental conservation;