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[Cites 0, Cited by 0] [Section 93(4)] [Section 93] [Entire Act]

State of Uttar Pradesh - Subsection

Section 93(4)(a) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(a)the powers and functions as well as the rights and liabilities in relation to contracts, agreements and other instruments, and suits, appeals and other legal proceedings referred to in clause (b) of sub-section (2) shall re-vest in the Board or the Housing Commissioner, as the case may be;