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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(2)(a) in Gujarat Khar Lands Act, 1963

(a)anything done or any action taken including appointments, applications for sections, inquiries, regulations and surveys made, notifications issued, lists prepared, schemes prepared, sanctioned, published, executed, varied or revoked, reports submitted, licences and loans granted, contributions towards cost, of schemes and annual contributions levied, units formed and acquisitions of land, right or interest made under the said Act shall in so far as it is not inconsistent with the provisions of this Act, be deemed to have, been done or taken, made, iseued prepared, sanctioned, published, exerted, varied, revoked, submitted granted, levied and formed under the corresponding provisions of this Act and the provisions of this Act shall apply thereto accordingly;