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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3)(a) in U.P. Urban Planning and Development Act, 1973

(a)When any such department or local authority intends to carry out any development of land it shall inform the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] in writing of its intention to do so -giving full, particulars thereof, including any plans and documents, at least 30 days before undertaking such development;