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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(3)After any such scheme has come into force, no person shall, without the previous written permission of the Board, erect, re- erect, add to, or alter any building within the area comprised in the scheme.