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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(i) in Lucknow Industrial Development Areas (Composition of Offences) Regulation, 2017

(i)Construction work done without having obtained no objection certificate by local fire control authority in such formerly constructed houses in which infrastructural addition/alteration or reconstruction has been done as a result of which ground coverage, floor area ratio, height, set back and consolidation of house have been adversely affected;