Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(3) in The U.P. (Regulation Of Building Operations) Act, 1958 (3)A Master Plan shall be revised at the end of every ten years, and may be revised earlier if the State Government so think fit.] [Inserted by U.P. Act No. 41 of 1976.]
