Section 5(2)(ii) in The U.P. (Regulation of Building Operations) Regulations, 1960

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State of Uttar Pradesh - Subsection

Section 5(2)(ii) in The U.P. (Regulation of Building Operations) Regulations, 1960

(ii)[ if so required by the Controlling Authority he deposits a sum specified by the local body as a guarantee for the carrying out of development in accordance with the standard laid down by the Controlling Authority, provided that this sum may be refunded either in a lump sum or by installment as and when the Controlling Authority is satisfied that the various items of internal development and external development have been carried out,] [Substituted by Notification No. 2671(1)/37-3-78/GZB-61, dated 21.7.1972.]

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State of Uttar Pradesh - Subsection

Section 5(2)(ii) in The U.P. (Regulation of Building Operations) Regulations, 1960