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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3)(c) in Development Authority Bye-laws for Conservation of Heritage Sites

(c)to advise whether any relaxation, modification, alteration, or variance of any of the building bye-laws is called for under sub-bye-law 8;