Section 2(d) in U.P. Urban Planning and Development Act, 1973
(d)'bye-law' means a bye-law made under this Act by the Development Authority:(dd)[ 'Chairman' and 'Vice-Chairman shall mean respectively the Chairman and Vice-Chairman of the Development Authority.] [Inserted by Act. No.-13 of 1975](ddd)[ `City development charge' means the charge levied on a private developer under section 38-A for development of land;] [Inserted by section-2 amendment act-2007 (Act no.-1 of 2008) dated 09.01.2008]
