Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Uttar Pradesh - Subsection Section 32(1) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965 (1)Whenever the Board or the State Government sanctions a housing or. improvement scheme, it shall be notified in the Gazette.
