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[Cites 0, Cited by 3] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1) in U.P. Area Development Act, 1976

(1)The Authority may either require the landholders concerned to carry out the land development as specified in the approved plan, or in this discretion, itself carry out such work on their behalf and recover the proportionate cost of works from the beneficiaries.