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State of Uttar Pradesh - Section

Section 638 in The General Rules (Civil), 1957

638. Applications for new buildings or additions or alterations to buildings.

- Applications for new buildings and for additions or alteration to existing buildings shall not be made to the Department of Public Works, except through the Registrar of the High Court. When petty repairs have become necessary in any court-house by reason of heavy rain or other cause the Presiding Judge shall send immediate intimation of such necessity to the District Judge.