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[Cites 0, Cited by 0] [Section 59(6)] [Section 59] [Entire Act]

State of Uttar Pradesh - Subsection

Section 59(6)(b) in U.P. Urban Planning and Development Act, 1973

(b)all debts, obligations and liabilities incurred, all contract entered into and all matters and things engaged to be done with or for any local authority constituted under enactment referred to in Sub-sections (1) and (2) in relation exclusively to the performance of functions assigned to Development Authority by this Act shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Development Authority concerned,