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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(1) in The U.P. (Regulation Of Building Operations) Rules, 1985 (1)Application for development permit referred to in sub-rule (1) of Rule 3 shall be accompanied by the fee receipt as per scale specified in sub-rule (2).
