Section 59(6) in U.P. Urban Planning and Development Act, 1973
(6)Notwithstanding the provisions of Sub-sections (1) and (2)(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Act continue in force and be deemed to have been done or take under the provisions of this Act unless and until it is superseded by anything done or any action taken under the provisions this Act;(b)all debts, obligations and liabilities incurred, all contract entered into and all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,(c)all properties. movable and immovable, vested in Improvement Trust referred to in Sub-section (2) shall vest the Development Authority concerned, and all properties movable and immovable vested in any other [local authority) constituted under any enactment referred to in Sub-section (1)] [Substituted by UP Act No 13 of 1975(w.e.f. 15-08-1974)] in relation exclusively to the performance of functions assigned to the Development Authority by this Act shall vest in the Development Authority concerned,(d)all rents, fees and other sums of money due to an improve Trust referred to in Sub-section (2) or in relation exclusively the performance of functions assigned to the Development Authority by this Act stall be deemed to be due to Development Authority concerned.(e)all suits, prosecutions and other legal proceedings instituted which might have been instituted by, for or against [any authority appointed or constituted under any enactment referred to in Sub-section (I)] [Substituted by UP Act No 13 of 1975(w.e.f. 15-08-1974)] or Subsection (2) in relation the performance of functions assigned to the Development Authority by this Act may be continued or instituted by against the Development Authority.(f)[ all appeals under Sub-section(2) of Section 15 of the Uttar Pradesh (Regulations of Buildings Operations) Act, 1958 relation to an area declared under this Act as a Development area, pending before the Controlling Authority on the date such declaration shall stand transferred to the Chairman the decision of the Chairman shall be final and all such appeal which were addressed to the Controlling Authority and which were entertained by the Chairman after the said declaration shall be deemed to have been preferred to the Chairman and the decision of the Chairman shall be final.] [Substituted by UP Act No 13 of 1975(w.e.f. 15-08-1974)]Explanation. - For the purposes of this sub-section, the Development fund referred to in Sub-section (3) of Section 139 of [the Uttar Pradesh Municipal Corporation Act, 1959] [Substituted by UP Act No. 3 of 1997] and all properties created out of that fund and all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Mahapalika in relation to such properties or in relation to the functions specified in Chapter XIV of the said Adhiniyam, shall be deemed to relate to the performance of functions assigned to the Development Authority by this Act and Clauses (a), (b),(c) (d) and (e) shall apply accordingly.
