Section 015 in The Agra Development Authority (Form of Register of Applications for Permission) Regulations, 1983
015.
In pursuance of the provisions under clause (e) of sub- section (2) of Section 56 read with sub-sections (6) and (7) of Section 15 of the Uttar Pradesh Urban Planning and Development Act, 1973 (President's Act No. 11 of 1973) as re-enacted with modifications by the Uttar Pradesh President's Acts (Re-enactment with Modifications) Act, 1974 (U.P. Act No. 30 of 1974), the Agra Development Authority, after the previous approval of the State Government, makes the following regulations prescribing the form of register of application for permission and the particulars to be contained in such register:
