Section 17(1) in Uttar Pradesh Rural Housing Board Act, 1983
(1)Subject to the provisions of section 15 no housing scheme shall be made under this Act for any area for which a housing or an improvement scheme has been sanctioned by the State Government under any enactment for the time being in force nor shall any such housing scheme contain anything which is inconsistent with any of the matters included in a town planning scheme sanctioned by the State Government.
