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State of Uttar Pradesh - Section

Section 53 in U.P. Urban Planning and Development Act, 1973

53. Exemption.

- Notwithstanding anything contained In this Act, the State Government may by notification in the Gazette exempt, subject to such conditions and restrictions, if any, as may be specified in such notification any land or building or class of lands or buildings from all or any of the provisions of this Act or rules or regulations made there under.