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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(2)(e) in U.P. Area Development Act, 1976

(e)the limit up to which the Chairman, the member, Secretary or any other officer of the Authority shall be competent to incur recurring and non-recurring expenditure in any financial year;