Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10A(5) in The U.P. (Regulation Of Building Operations) Directions, 1960

(5)The Controlling Authority or the agency or the committee referred to above, as the case may be, shall allow reasonable opportunity of being heard to any person including representatives of Government Departments or Local Authorities, who have filed any objections and who have made a request for being so heard.