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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3) in Development Authority Bye-laws for Conservation of Heritage Sites

(3)No widening of existing roads proposed in the Master Plan/Zonal Development Plan shall be carried out in a manner which may affect the existing heritage buildings (even if they are not included in a Heritage Precinct) or which may affect listed natural features.