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[Cites 0, Cited by 13] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(2) in U.P. Urban Planning and Development Act, 1973

(2)If in, or in connection with, the exercise of its powers and discharge of its functions by the (Authority, the Chairman or the Vice-Chairman) under this Act any dispute arises between the authority, the Chairman or the Vice- Chairman) and the State Government the decision of the State Government on such dispute shall be final.