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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in The West Bengal Restriction on Construction in Unsafe Areas Act, 1979

(2)Anything done or any action taken under the West Bengal Restriction on Construction in Unsafe Areas Ordinance, 1979, shall be deemed to have been validly done or taken under this Act as if this Act had commenced on the 13th day of June, 1979.