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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1) in Uttar Pradesh Roadside Land Control Act, 1945

(1)The State Government may, by notification in the official Gazette, declare any land within a distance of four hundred and forty yards from the centre line of any road to be a controlled area for the purpose of this act:Provided' that in the case of national highway. the highway itself shall not be a controlled area.