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

State of Uttar Pradesh - Subsection

Section 10(5) in The Greater Noida Industrial Development Area Building Regulations, 1992

(5)The fee for revised plan of a building which has already been sanctioned, shall be one-forth of the fee chargeable on the sanctioned plan, subject to the condition that the covered area of the building has not increased then in the original sanctioned plan.