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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(6) in The U.P. (Regulation Of Building Operations) Rules, 1985

(6)The application for development permit for land above one hectare shall also be accompanied by a "No Objection" certificate of the Chief Town and Country Planner, Uttar Pradesh or his nominee duly authorised by him in this behalf.