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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(3) in U.P. Urban Planning and Development Act, 1973

(3)Any person authorised by the State Government or the officer referred to in Sub-section (2) may enter into or upon any land with of without assistants or workmen for ascertaining whether the provisions of the Master Plan are being or have been implemented, or whether the development is being or has been carried out in accordance with such plan.