Section 57(b) in U.P. Urban Planning and Development Act, 1973

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State of Uttar Pradesh - Subsection

Section 57(b) in U.P. Urban Planning and Development Act, 1973

(b)the terms and conditions referred to in Section 16, subject to which the user of lands and buildings in contravention of plans may be continued:

(bb)[ the guiding principles for composition of offences under Section 32] [Inserted by UP Act No. 13 of 1975];