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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in The Greater Noida Industrial Development Area Building Regulations, 1992

(2)Such application shall be accompanied by plans and statements in triplicate. The plans may be of ferroprint, ammonia print, semi-dry or photographic prints of which at least one cloth mounted copy shall be retained in the Authority for record after issue of the building permit or a refusal therefor.