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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(f) in U.P. Area Development Act, 1976

(f)"cost of works" means all costs, charges and expenses as estimated by the Authority, and which the Authority may have to incur on, or in connection with, execution of the works, and includes, any other charges or fees as may be prescribed; and also includes all expenses which may be incurred by the Authority in recovery thereof;