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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(3)(a) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(a)no person shall, within the time-limit for the execution of the scheme, erect, re-erect, add to or alter any building so as to make it project into the defined alignments of the street except with the previous written permission of the Board ;