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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(4)The State Government may vest any land to the Board, whether under its control or under the control of any local body by such terms and conditions as it may deem fit;