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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1) in Uttar Pradesh Rural Housing Board Act, 1983

(1)Any local authority to whom a copy of the notice has been sent under clause (b) of sub-section (2) of section 18 may, within sixty days from the receipt of the copy of the notice, file any objection against the scheme.