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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(3)When any street or square vested in the Board, or any part there is permanently closed under sub-section (1), the Board may sell or clease so much of the same as is no longer required by it.