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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(1)No person shall use or permit to be used any land, site, premises or building in special development area in contravention of any plan prepared or direction by the Board or any officer.