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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3)(b) in U.P. Urban Planning and Development Act, 1973

(b)In the case of a department of any State Government or the Central Government, if the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] has no objections, it should inform such department of the same within three weeks from the date of receipt by it under Clause (a) of the department's intention, and if the Vice-Chairman does `not make any objection within the said period, the department shall be free to carry out the proposed development;