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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in The U.P. District Planning Committee Act, 1999

(1)For the purposes of the implementation of district plan, the State Government may, subject to District Plan outlay ceiling make district wise provisions for money in its annual financial statement and after due appropriation thereof shall allocate in lump-sum to the district.