Section 7(2C)(a) in The U.P. (Regulation Of Building Operations) Act, 1958

[Cites 0, Cited by 0] [Section 7(2C)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2C)(a) in The U.P. (Regulation Of Building Operations) Act, 1958

(a)that the applicant shall arrange for the development of such area and the provision of amenities therein, in accordance with the prescribed standards through the local authority concerned or through such other agency as may be specified and enter into an agreement with or furnish adequate security to such authority or other agency in that behalf, or undertake to carry out such development and to provide such amenities himself and execute a bond in that behalf in favour of the Governor, with or without securities, to the satisfaction of the Prescribed Authority;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 7(2C)(a) in The U.P. (Regulation Of Building Operations) Act, 1958