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

State of Uttar Pradesh - Subsection

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

(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.