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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(1) in U.P. Area Development Act, 1976

(1)Subject to such terms and conditions as may be prescribed and subject also to the approval of the State Government the Authority may levy charges for the recovery of the cost of land development and the cost of any work from the person benefited by such land development and works, in such instalments and during such period as may be specified by the Authority.