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 28] [Entire Act] State of Uttar Pradesh - Subsection Section 28(1) in U.P. Area Development Act, 1976 (1)The State Government may after due appropriation by law by the State Legislature, from time to time make grants and subventions to the Authority for the purposes of this Act on such terms and conditions as the State Government may determine.
