Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(3) in U.P. Housing and Development Board Regulations, 1982 3.1Development of land - Where a land is to be developed, or redeveloped into sub-divisions, plots or colonics, the regulations apply to all the modifications to the land layout.
