Section 59(13) in U.P. Urban Planning and Development Act, 1973
(13)For the purposes of Clauses (b),(c),(d)and (e) of Sub-section (6) all the functions of a [Municipal Corporation] [Substituted By UP Act No. 3 of 1997] under Chapter XIV of the [U. P. Municipal Corporation Act, 1959] [Substituted By UP Act No. 3 of 1997] and all the functions of the Uttar Pradesh Avas Evam Vikas Parishad under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965. other than those related to any [Special Avas Parishad Schemes] [Substituted by UP Act no. 47 of 1976 and deemed always to have been substituted.] shall be deemed to be functions assigned to the Development Authority by this Act.
