Section 32(5)(b) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

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State of Uttar Pradesh - Subsection

Section 32(5)(b) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(b)if sanctioned by the Board -

(i)where no appeal is preferred under sub-section (3), on the expire of thirty days from the date of the notification under sub-section (1); and

(ii)where an appeal is preferred and the scheme is on appeal maintained with or without alteration, on the date of the decision of the appeal, and where more appeals than one are preferred, on the date of the decision of the appeal last decided.

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State of Uttar Pradesh - Subsection

Section 32(5)(b) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965