Section 5(2)(iii) in The U.P. (Regulation of Building Operations) Regulations, 1960

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State of Uttar Pradesh - Subsection

Section 5(2)(iii) in The U.P. (Regulation of Building Operations) Regulations, 1960

(iii)he undertakes to transfer to the State Government free of cost the total land in the colony under roads, public parks and other public utility services including the land set apart for schools, hospitals and similar public institutions provided that, in the case of land set apart for schools, hospitals, community centres and other public utility services, the Controlling Authority may require the colonizer to transfer such land to a person or institution including local body, on such terms and condition as the Controlling Authority may lay down,

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State of Uttar Pradesh - Subsection

Section 5(2)(iii) in The U.P. (Regulation of Building Operations) Regulations, 1960