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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(a) in U.P. Area Development Act, 1976

(a)the State Government may require any statutory body or any corporate body controlled by the State Government, functioning within the area of the operation of the approved plan to follow the directions of the Authority, and such body shall thereupon follow such directions in respect of such matters as are specified in the approved plan;