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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(1) in U.P. Area Development Act, 1976

(1)The officers and employees of the Authority shall be liable to surcharge for the loss, waste or misapplication of any money or property of the Authority if such loss, waste or misapplication is a direct consequence of his neglect or misconduct while acting as such officer or employee.