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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(3) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(3)For the purpose of carrying out any development which has not been duly carried out by the Board and for the purpose of realising properties, funds and dues referred to in clause (a) of sub-section (2) the functions of the Board shall be discharged by the State Government.