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State of Uttar Pradesh - Section

Section 11 in The Hastinapur Town Development Board Act, 1954

11. Temporary association of other persons with the Board.

-The Board may associate with itself in such manner and for such purposes as may be prescribed by any person whose assistance or advice it may desire in carrying out of the provisions of this Act, and such person shall have the right to take part in the discussions of the Board relevant to that purpose but shall not have a right to vote.