Section 3(1)(d) in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1)(d) in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974

(d)the location of the area within the master plan for rural areas where master plans have been prepared and approved by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.];

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State of Uttar Pradesh - Subsection

Section 3(1)(d) in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974