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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1) in U.P. Area Development Act, 1976

(1)The State Government may by notification establish an Area Development Authority for such area as may be notified:Provided that for every command area of an irrigation project, there shall be a separate Area Development Authority:Provided further that the State Government may by notification extend the jurisdiction of an Authority referred to in the preceding provison to any area, specified in the notification lying outside the command area for purpose of such of the provisions of this Act as may be notified.