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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Assam - Subsection

Section 1(3) in Assam Land Revenue Re-Assessment Act, 1936

(3)It shall come into force at once :Provided that anything which had already been done under the Regulation (or the rules made under the Regulation), but for the doing of which this Act prescribed new conditions or a new procedure, shall be deemed to have been done in accordance with the provisions of this Act.