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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(3)(c) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(c)the Board shall, before proceeding to acquire any property lying within the defined alignments of the street, give (i) in respect of any property regarding which it has received a notice under clause (b), fifteen days' notice; and (ii) in respect of other property, six months' notice to the owner of its intention to acquire such property;