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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(4) in U.P. Urban Planning and Development Act, 1973

(4)[ Every order of the State Government made in exercise of the powers conferred by this Act shall be final and shall not be called in question in any court.] [Substituted by section-7(ii) of amendment act-1976(Act No-19 of 1976) effective from 15.08.1975]