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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2)(a) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(a)The Board shall, as soon as may be, prepare a plan for the Special Development Area-
(i)The plan shall define various sectors into which such area may for the purposes of development indicate the land in each sector which is proposed to be used and the stages by which any development shall be carried out; serve as a basic pattern of frame-work, within which the development plans for various sectors may be prepared;
(ii)The plan may provide for any other matter necessary for the proper development of such area;