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State of Uttar Pradesh - Section

Section 66 in Uttar Pradesh Rural Housing Board Act, 1983

66. Amendment of section 3 of U.P. Act no. 23 of 1955.

- In the Uttar Pradesh Industrial Housing Act, 1955, in section 3 -
(a)in sub-section (1) after the words "Uttar Pradesh Avas and Vikas Parishad" the words "established under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 or Uttar Pradesh Rural Housing Board established under the Uttar Pradesh Rural Housing Board Act, 1983" shall be inserted;
(b)in sub-section (3), after the words "Uttar Pradesh Avas Evam Vikas Adhiniyam 1965", the words "or the Uttar Pradesh Rural Housing Board Act, 1983" shall be inserted.