Citation Codes Equivalent Citations citation codes Case Number Civil Misc. Writ No. 1491 of 1964 Attorney(S) B.L. Chaturvedi Standing Counsel Judges S.N Dwivedi, J. Acts provisions of the Town Improvement Trust Act read with the provisions of the Land Acquisition Act, provisions of United Provinces Town Improvement Act. Accordingly Section 8 Section 8, but Article 1 of Schedule I read with Section 4 Town Improvement Act shall be dissolved.10. Sub-section (3) Town Improvement Trust Act and the Land Acquisition Act, SECTION 26 LAND ACQUISITION ACT Land Acquisition Act. According to sub-s. (1) of S. 378 SECTION 8 COURT FEES ACT Schedule II, Article 11 of the Court-fees Act. sub-section (3) of Section 381. Sub-section (3), sub-section (4) of Section 365. Sub-section (4) provisions of this Chapter. Sub-section (4) sub-section (2) of Section 26 of that Act. SECTION 24 LAND ACQUISITION ACT LAND ACQUISITION ACT SECTION 18 LAND ACQUISITION ACT Land Acquisition Act,11. Section 377 Provinces Town Improvement Act provisions of Section 577(a), (b) sub-section (1) of Section 381 sub-section (3) of Section 381 Section 8 applies Article II U.P Town Improvement Act, sub-s. (1) of Section 371. Town Improvement Act Section 376(b).18. See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account