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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4) in The U.P. (Regulation Of Building Operations) Rules, 1985

(4)The applicant may then resubmit the plans, statements modified in the light of the objections raised. The procedure for according preliminary sanction or refusal as laid down for the first submission of plans/statements shall mutatis mutandis apply.