Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(2) in U.P. Area Development Act, 1976 (2)Where the Authority chooses to carry out the land development itself as provided in sub-section (1), the land development so carried out shall be deemed to have been done with the consent of the landholders for whose benefit the same is intended.
