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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(4) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(4)If the State Government cancels or alters the schemes as a result of an appeal field under sub-section (3), the cancellation or alteration shall be notified in the Gazette.