Section 59(8) in U.P. Urban Planning and Development Act, 1973
(8)If any question arises whether for the purpose of Sub-section (3) any officer or other employee of the [Municipal Corporation] concerned was immediately before the date of constitution of the Development Authority employed exclusively in connection with the performance of functions under Chapter XIV of the Uttar Pradesh Municipal Corporation Act, 1959 in the area for which the Development Authority is constituted, it shall be referred to the State Government, whose decision shall be final and shall not be questioned in any Court.
