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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(2)(a) in The Hastinapur Town Development Board Act, 1954

(a)all properties, funds and dues placed at the disposal of the Board and all properties situated within the area of operation which immediately before the said date, were held by or realisable by the Board, shall vest in and be realisable by such local authority as may be constituted by the State Government under any law for the time being in force;