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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(1) in U.P. Urban Planning and Development Act, 1973

(1)The State Government may by general or special order, direct that any power exercisable by it under this Act except the power to make rules, may also be exercised by such officer in such cases and subject to such conditions if any, as may be specified therein.