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

State of Uttar Pradesh - Subsection

Section 9(4) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975

(4)The prescribed authority may, instead of or in addition to taking action, as indicated in sub-section (2) cause the land to be acquired under the Land Acquisition Act, 1894, for the purpose of effective management of the land as a park or playground.