Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1)(b) in Uttar Pradesh Rural Housing Board Act, 1983

(b)no scheme shall be altered or cancelled without the previous sanction of the State Government.