Section 23(1)(d) in The U.P. General Clauses Act, 1904

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1)(d) in The U.P. General Clauses Act, 1904

(d)the authority having power to make with the rules or bye-laws, and where the rules or bye-laws are to be made with sanction, approval or concurrence of another authority, that authority also, shall consider any objection or suggestion which may be received by the authority having power to make the rules or bye-laws from any person with respect to the draft before the date so specified;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 23(1)(d) in The U.P. General Clauses Act, 1904