Section 2(g) in U.P. Urban Planning and Development Act, 1973
(g)'the Development Authority' or 'the Authority', in relation to any development area, means the Development Authority constituted under Section 4 -for that area:(gg)[ 'Development Authorities Centralised Service' means a Centralised Service created under Section 5-A):] [Inserted by section-2 of amendment act-1985 (Act no-21 of 1985) dated 21.08.1985](ggg)[ 'development fee 'means the fee levied upon a person or body under Section 15 for construction of road, drain, sewer line, electric supply and water supply lines in the development area by the Development Authority):] [Inserted by section-2 of amendment act-1997 (Act no-3 of 1997) dated 01.05.1997]
