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[Cites 0, Cited by 0] [Section 615] [Entire Act]

State of Jharkhand - Subsection

Section 615(8) in Jharkhand Municipal Act, 2011

(8)Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the Acts referred in sub-section (1) shall be deemed to have been done or taken in exercise of the powers conferred under this Act, as if this Act were in force on the day on which such thing or action was done or taken.