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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in U.P. Housing and Development Board Regulations, 1982

(2)The following category of unauthorised construction shall not be compounded.
(a)Any construction not in conformity of the land use proposal contained in the Master Plan of the area.
(b)On Government or public or Parishad land.
(c)On the first floor of construction within the front, side and rear set back which has been compounded earlier.