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

State of Uttar Pradesh - Subsection

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

(a)anything done or any action taken (including any notification issued or order or scheme made or permission granted) under any of the enactments referred to in Sub-sections (1) and shall, so far as It is not inconsistent with the provisions of the Act continue in force and be deemed to have been done or take under the provisions of this Act unless and until it is superseded by anything done or any action taken under the provisions this Act;