Section 19(2)(g) in The U.P. (Regulation Of Building Operations) Act, 1958

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2)(g) in The U.P. (Regulation Of Building Operations) Act, 1958

(g)the manner of filing appeal under Section 15 and the procedure of the Controlling Authority in appeal;

(gg)[ for the levy of fee on an application for grant of permission under Section 7(1) of this Act in respect of matters specified in Section 5 and 14 thereof and for inspection or obtaining of copies of documents and maps, etc., and on a memorandum of appeal filed under sub-section (2) of Section 15 of this Act] [Added by U.P. Act No. 11 of 1960.] [;and] [Inserted by U.P. Act No. 2 of 1964.]

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State of Uttar Pradesh - Subsection

Section 19(2)(g) in The U.P. (Regulation Of Building Operations) Act, 1958