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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(3) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

(3)When any street or square vested in the Board, or any part there is permanently closed under sub-section (1), the Board may sell or clease so much of the same as is no longer required by it.