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 1] [Section 26A] [Entire Act] State of Uttar Pradesh - Subsection Section 26A(9) in U.P. Urban Planning and Development Act, 1973 (9)Where any property is seized under Sub-section (5), the Authority may order confiscation of such property.
