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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(8) in U.P. Urban Planning and Development Act, 1973

(8)[Vice-Chairman] [Substituted by UP Act No. 13 of 1975] may, on an application for refund being made within three months of the communication of the grounds of the refusal under Subsection (4) direct refund of such portion of the fee as it may deem proper in the circumstances of the case.