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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2)(i) in The U.P. (Regulation of Building Operations) Regulations, 1960

(i)[ he enters into an agreement with the local body concerned for such internal development of the land and external development in connection therewith to the satisfaction of the Prescribed Authority as the Controlling Authority may require.] [Substituted by Notification No. 2671(1)/37-3-78/GZB-61, dated 21.07.1972.]