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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in U.P. Urban Planning and Development Act, 1973

(2)Every plan shall, as may be after its preparation be submitted by the Authority to the State Government for approval and that Government may either approve the plan without modification or without modifications as it may consider necessary or reject the plan with directions to the Authority to prepare a fresh plan according to such directions.