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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(5) in The U.P. (Regulation of Building Operations) Regulations, 1960

(5)The owner shall be deemed to have been given an opportunity of hearing if he or his authorised agent fails to appear despite services of notice in one of the modes provided in foregoing clauses of Regulations.