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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2)(vi) in The U.P. (Regulation of Building Operations) Regulations, 1960

(vi)he ensures that the deed of sale or lease entered into by him with the purchaser of plot of land in the colony shall include amongst its term such term or terms as the Controlling Authority may lay down.