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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2) in The Hastinapur Town Development Board Act, 1954

(2)The State Government may at any time by order In writing addressed to' the Administrator require him to furnish it With such information, statement, report or documents in regard to any matter relating to the functions or acts of the Board or any of its members, officers or servants and the Administrator shall without delay comply with such order accordingly.