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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(c) in The Greater Noida Industrial Development Area Building Regulations, 1992

(c)The site shall be inspected by the officer deputed by the Authority for approval/refusal of such work and shall be conveyed within 15 days from the date of such notice.