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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(ii) in The U.P. (Regulation of Building Operations) Regulations, 1960

(ii)[ (a) when an application as aforesaid is for construction of a building on a plot of land included within a colony no permission shall be granted, to erect a building unless the colonizer has executed an agreement referred to in clause (i) of sub-regulation (2) for the internal development of the land and also for the external development in connection therewith: [Substituted by Notification No. 2671(1)/37-3-78/GZB-61, dated 21.07.1972.]