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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(7) in U.P. Housing and Development Board Regulations, 1982

7.1No application for building permit as referred to in Regulations 6.1 to 6.3 shall be deemed valid unless and until the person giving notice has paid fees as per regulation no. 7.2 and an attested copy of the receipt of such payment is attached with the application.