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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(3) in U.P. Urban Planning and Development Act, 1973

(3)The Vice-Chairman of the Authority may by general or special order direct that any power exercisable by him under this Act may also be exercised by such officer of the Authority in such cases and subject to such conditions, if any, as may be specified therein.