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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(1) in U.P. Urban Planning and Development Act, 1973

(1)The Authority may constitute for the benefit of its whole time paid members and of its officers and other employees in such manner and subject to such conditions, as the State Government may specify, such pension or Provident funds as it may deem.