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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3) in The U.P. (Regulation Of Building Operations) Rules, 1985

(3)Withdrawal of Application. - The applicant may withdraw his application and plans at any time prior to the sanction and such withdrawal shall terminate all proceedings with respect to such application but the fees paid shall in no case, be refunded.