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State of Uttar Pradesh - Section

Section 3 in New Okhla Industrial Development Area Building Regulations, 2010

3. Note.

- The words and expressions used but not defined in these regulations and defined in the Act, shall have the meanings assigned to them in the Act, If not defined in the Act or these regulations, shall have the meaning assigned to them in the Master Plan/Development Plan, National Building Code, Indian Standard Institution Code as amended from time to time. In case of any contradiction, the provisions of the Act shall prevail.Chapter - II Layout/Building Permit and Occupancy