Section 59(1)(c) in U.P. Urban Planning and Development Act, 1973

[Cites 0, Cited by 3] [Section 59(1)] [Section 59] [Entire Act]

State of Uttar Pradesh - Subsection

Section 59(1)(c) in U.P. Urban Planning and Development Act, 1973

(c)[ Without prejudice to the generality of the provisions of Clauses (a) and (b), and bye-laws, directions or regulations under the [U.P. Municipalities Act. 1916] [Inserted. By UP Act No. 13 of 1975(w.e.f. 15.08.1974)] or the Uttar Pradesh (Regulation of Building Operations) Act, 1958 or the [U.P. Municipal Corporation Act, 1959] [Substituted By UP Act No. 3 of 1997] as the case may be, and in force on the date immediately before the date of commencement of this Act, shall, insofar as they are not inconsistent with the provisions of this Act, continue in force, until altered, repealed or amended by any competent authority under this Act).]

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State of Uttar Pradesh - Subsection

Section 59(1)(c) in U.P. Urban Planning and Development Act, 1973