Section 59(10) in U.P. Urban Planning and Development Act, 1973
(10)Notwithstanding anything contained in the U.P. Industrial Disputes Act, 1947 or in any other law, for the time being in force, the transfer of services of any officer or the employee to the Development Authority under Subsection (3) or Sub-section (5) shall not entitle him to any compensation under that Act or such other law, and no Such claim shall be entertained by any court, tribunal or authority.
