Section 031 in The Aligarh Development Authority (Form of Application For Permission For Development) Bye-Laws, 1983
031.
In pursuance of the provisions under clause (a) of Section 57 of the Uttar Pradesh Urban Planning and Development Act, 1973 (President's Act No. 11 of 1973) as re-enacted with modifications by the Uttar Pradesh President's Acts (Re-enactment with Modifications) Act, 1974 (U.P. Act No.30 of 1974), the Aligarh Development Authority, after the previous approval of the State Government, makes the following Bye-Laws prescribing the form of application for permission for development under sub-section (1) of Section 15 of the Act:
