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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(3) in The U.P. (Regulation Of Building Operations) Directions, 1960

(3)Nothing in sub-para (2) shall be deemed to affect the powers of the Prescribed Authority to renew the sanction on an application given after the period prescribed therefor.