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[Cites 0, Cited by 0] [Section 365(4)] [Section 365] [Entire Act]

State of Uttar Pradesh - Subsection

Section 365(4)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)in relation to any improvement scheme (other than a deferred street scheme or a town expansion scheme) notified under Section 42 of the United Provinces Town Improvement Act, 1919 (U.P. Act 8 of 1919), or Section 60 of the Cawnpore Urban Area Development Act, 1945 (U.P. Act 6 of 1945), which by virtue of clause (c) of Section 577 may be continued as if it had been initiated under this Act, this sub-section shall be so construed as if for the words and figures 'within a period of five years from the date of the notification of the scheme under Section 363' the words and figures 'on or before the thirty-first day of December 1973' were substituted;