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[Cites 0, Cited by 0] [Section 250] [Entire Act]

Union of India - Subsection

Section 250(2) in The Cantonments Act, 2006

(2)Notwithstanding anything contained in sub-section (1), every suit, application or other proceedings pending in any Court immediately before the commencement of this Act shall continue to be dealt with and disposed of by that Court as if the said section has not been brought into force.