Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act] State of Uttar Pradesh - Subsection Section 41(2)(b) in The Hastinapur Town Development Board Act, 1954 (b)all liabilities which immediately before the said date, were enforceable against the Board shall be enforceable against the said local authority;