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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(2) in U.P. Area Development Act, 1976

(2)The Authority shall furnish to the State Government at such time and in such form and manner as the State Government may direct such statistics and returns and such particulars in regard to any proposed or existing activities of the Authority or any other matter under the control of the Authority as the State Government may, from time to time require.