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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(a) in The U.P. (Regulation Of Building Operations) Act, 1958

(a)[* * *] [Omitted by U.P. Act No. 41 of 1976.] Commissioner of the Division in which regulated area is situate, or any other officer, not below the rank of a Sub-Divisional Magistrate, appointed by the State Government, who shall also be the Chairman;