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

State of Uttar Pradesh - Subsection

Section 4(1) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975

(1)Any person who has any objection to the list approved by the prescribed authority, may, within such time as may be prescribed, make a representation in writing to the State Government.