Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Uttar Pradesh - Subsection Section 48(4) in Uttar Pradesh Rural Housing Board Act, 1983 (4)The State Government may either approve the budget as sanctioned by the Board, or return it to the Board for such modifications as the State Government may direct.
