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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(2) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1997

(2)Notwithstanding such repeal, anything done or, any action taken under the repealed Ordinance, shall be deemed to have been none or taken under the corresponding provisions of the Act, as if the provisions of the Act were in force at the time when such thing was done as such action was taken.