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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in The U.P. (Regulation Of Building Operations) Rules, 1985

(2)Thereafter the Prescribed Authority may either sanction or refuse the proposals or may sanction them with such modification or directions as it may deem necessary and thereupon shall communicate the decision to the applicant in Form G.