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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(i) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(i)"Rehabilitation plan" means a plan which shall be prepared by the Board, as may be required according to approved rules and regulations, in order to settle and rehabilitate residents, owners, occupants who are to be relocated for implementation of development plan for the Special Development Area, as prepared by the Board and approved by the State Government;