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

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

State of Uttar Pradesh - Subsection

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

(c)all properties. movable and immovable, vested in Improvement Trust referred to in Sub-section (2) shall vest the Development Authority concerned, and all properties movable and immovable vested in any other [local authority) constituted under any enactment referred to in Sub-section (1)] [Substituted by UP Act No 13 of 1975(w.e.f. 15-08-1974)] in relation exclusively to the performance of functions assigned to the Development Authority by this Act shall vest in the Development Authority concerned,

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State of Uttar Pradesh - Subsection

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