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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(2)Any person, residing in or being in charge of such land or building shall on demand of such officer or other person allow him free ingress their to and afford all reasonable facility for such inquire, inspection, measurement, survey or examination or other activities as mentioned in sub-section 1.