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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(2)A Bazar Yojana may provide for -
(a)the construction of mandis, shops, stalls, godowns, restaurants, commercial houses, professional offices, petrol pumps, mechanical servicing and repair-stations, laundries and other requisite buildings and structures;
(b)the laying of roads, streets, lanes, side-walks, parks and parking spaces, the provision of water supply, bus stands, and stands for cycle and other vehicles lavatories, resting, places and other services and amenities;
(c)the acquisition by the Board of any site or building comprised in the area including in the scheme ; and
(d)the transfer by the Board of any market to any local authority or other person, either absolutely or for management, on such terms and conditions as may be agreed upon with such local authority or person.