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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10A(6) in The U.P. (Regulation Of Building Operations) Directions, 1960

(6)The Controlling Authority or the agency, as the case may be, shall after considering the objections and the report of the committee, if any finalize the Master Plan and submit the Master Plan along with its comments to the State Government for approval.