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[Cites 0, Cited by 0] [Section 200(1)] [Section 200] [Entire Act]

State of Himachal Pradesh - Subsection

Section 200(1)(d) in The Himachal Pradesh Panchayati Raj Act, 1994

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or, remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act has not been enforced: