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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2)(f) in The U.P. (Regulation Of Building Operations) Rules, 1985

(f)In the case of buildings with principal and subsidiary occupancies, in which the fees leviable are different than the fees for the total building scheme shall be calculated as per the rates for individual occupancies.