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 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1) in The Hastinapur Town Development Board Act, 1954

(1)The State Government may, by notification in the Official Gazette, specify the territorial limits of the township and may, by a like notification, extend or vary such limits and the area for the time being so specified shall be called the area of operation.