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State of Uttar Pradesh - Section

Section 19B in The Subsidiary Rules

19B.

Expenditure on the following objects shall be considered to be expenditure upon the preparation of a site, viz.:
(a)Levelling;
(b)Clearance;
(c)Culverts.
Note - Fencing and approach roads and other roads and paths within the confines of the site shall be considered as part of the expenditure on or value of the residence as distinct from that of the site.