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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3)(h) in Development Authority Bye-laws for Conservation of Heritage Sites

(h)to advise the Vice-Chairman to evaluate the cost of repairs/maintenance to be given to owners to bring the existing buildings back to the original condition. For this purpose the Committee may also try to help the Authority to raise funds through private resources;