Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(1) in The Hastinapur Town Development Board Act, 1954 (1)There shall be an administrator of the Board who shall be appointed by the State Government after consulting with the Central Government upon terms and conditions to be prescribed.
