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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(1) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

(1)Whenever it appears to the Board that any area is lacking inadequate facilities for marketing, shopping or commerce or that the existing markets or professional or commercial establishments are inconvenient to producers, bankers, traders, members of professions, consumers customers or of clients, or that it is otherwise expedient to improve, alter or demolish the existing markets or commercial or professional centers or lay out new markets or centers in any area, the Board may frame a Bazar Yojana (market scheme) for the area.