Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(1) in Bareilly Development Authority Composition of Offences Bye-Laws, 1983 (1)Whether the offence relates to any development not in conformity with the land-use proposals contained in the Master Plan, and its effect ?
