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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3)(b) in Development Authority Bye-laws for Conservation of Heritage Sites

(b)to prepare a supplementary list of heritage sites, which include buildings, artefacts, structures, streets, areas, precincts of historic, aesthetic, architectural, cultural, or environmental significance and a supplementary list of natural features of environmental significance of scenic beauty including but not restricted to sacred groves, hills, hillocks, water bodies (and the areas adjoining the same), open areas, wooded areas, points, walks, rides, bridle paths etc. to which these bye-laws would apply;