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State of Uttar Pradesh - Section

Section 11 in Development Authority Bye-laws for Conservation of Heritage Sites

11. Master Plan/Zonal Development Plan proposals not conforming to heritage sites.

- Master Plan/Zonal Development Plan proposals which are not compatible with conservation of heritage sites shall not be implemented. However, the Authority, on the advice of the Heritage Conservation Committee may recommend to the Government for amendment of the Master Plan/Zonal Development Plan proposals in accordance with the provisions of the Act.