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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(3) in U.P. Urban Planning and Development Act, 1973

(3)When the assessment proposed by the [Vice-Chairman] [Substituted by UP Act No. 13 of 1975] is accepted by the person concerned within the period specified in Sub-section (2) such assessment shall be final.