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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975

(1)The State Government may, at any time, either suo motu, or at the instance of a local authority, or of any person interested, add to, vary or revoke a list approved under section 3 or revised under section 4.