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

State of Uttar Pradesh - Subsection

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

(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.