Section 4(2)(b) in The U.P. (Regulation Of Building Operations) Act, 1958

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

State of Uttar Pradesh - Subsection

Section 4(2)(b) in The U.P. (Regulation Of Building Operations) Act, 1958

(b)Nominees of the State Government who among others may be -

(i)the President of the District Board of the district in which the regulated area or any portion thereof is situate;

(ii)the President of the Municipality or Notified Area, if any, in which the regulated area is situate or which is adjacent to it: