Section 45A(2)(vi) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 45A(2)] [Section 45A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45A(2)(vi) in The U.P. Fundamental Rules

(vi)in assessing the cost or value of the sanitary, water supply and electric installations and fittings, the Governor may by rules determine what are to be regarded as fittings for this purpose.

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State of Uttar Pradesh - Subsection

Section 45A(2)(vi) in The U.P. Fundamental Rules