Section 14(3)(d) in U.P. Urban Planning and Development Act, 1973

[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3)(d) in U.P. Urban Planning and Development Act, 1973

(d)The State Government, on receipt of proposals for development together with the objections of the [Vice-Chairman] [substituted by section-4 of amendment act-1976 (Act No.-19 of 1976) effective from-03.10.1975] may either approve the proposals with or without modifications or direct the department or the local authority, as the case may be, to make such modification as proposed by the Government and the decision of the State Government shall be final:

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State of Uttar Pradesh - Subsection

Section 14(3)(d) in U.P. Urban Planning and Development Act, 1973