Section 3(2)(a) in The U.P. District Planning Committee Act, 1999

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State of Uttar Pradesh - Subsection

Section 3(2)(a) in The U.P. District Planning Committee Act, 1999

(a)have regard to, -

(i)matters of common interest between the Panchayats and Municipalities including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;

(ii)the extent and type of available resources whether financial or otherwise;

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State of Uttar Pradesh - Subsection

Section 3(2)(a) in The U.P. District Planning Committee Act, 1999