Section 60(2) in U.P. Urban Planning and Development Act, 1973
(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act, as if this Act had commenced on the 12th day of June, 1973.NotificationsNiwas Anubhag-2, Notification No. 1319/XXXVIII-3-34-HB-76, dated May 31, 1977, published in Gazette, Extra, dated 31st May, 1977. - In exercise of the powers under Sub-section (2) of Section 39 of the Uttar Pradesh Urban Planning and Development Act, 1973 (President's Act No. 11 of 1973) as re-enacted by the Uttar Pradesh President's Acts (Re-enactment with Modification) Act, 1974 (U.P. Act No. 30 of 1974), the Governor is pleased to order that the two per cent increased duty realised under Sub-section (1) of Section 39 of the said Act shall, after deduction of incidental expenses, if any be allocated and paid to between the Uttar Pradesh Avas Evam Vikas Parishad and the Development Authority of the Development Area concerned in the proportion of fifty-fifty with effect from April 1, 1977.
