Legal Document View

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
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(4) in U.P. Housing and Development Board Regulations, 1982

4.1Sub-Division of land - The sub-division of land is normally for five uses. (1) Residential; (2) Business/Commercial; (3) Industrial; (4) Community facilities; and (5) Parks and play grounds. Details for individual land use sub-division is given under regulations. 4.2. to 4.5.