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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(3) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(3)Where the Chief Executive Officer orders to require any site or building, the Collector may on his requisition, cause possession thereof to be delivered to him and may for that purpose use or cause to be used such force as may be necessary.