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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Uttar Pradesh - Subsection

Section 58(2)(d) in U.P. Urban Planning and Development Act, 1973

(d)for the purpose of carrying out any development which has not been fully carried out by the Authority and for the purposes of realising properties, funds and dues referred to in Clause (a) the functions of the Authority shall be discharged by the State Government.