Section 59(14) in U.P. Urban Planning and Development Act, 1973
(14)[ Notwithstanding anything contained in Section 365 of the [U.P. Municipal Corporation Act. 1959] [Inserted by UP Act No. 19 of 1976 and again by UP Act No. 6 of 1982.] all acquisition of land and interest in land for an improvement scheme the functions in respect of which are to be deemed as functions assigned to the Development Authority under Subsection (13) shall be completed at least up to the stage of making awards on or before [December 31, 1982] [Substituted by UP Act No. 6 of 1982 and shall be deemed to have come in to force on 31.12.1981.]]
