Section 3(1)(d) in The Bombay land Acquisition Officers Proceedings Validation Act, 1949

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Bombay Presidency - Subsection

Section 3(1)(d) in The Bombay land Acquisition Officers Proceedings Validation Act, 1949

(d)all other proceedings taken by the Special Officers for the acquisition of the said lands before the said date, including the proceedings for taking the possession of any of the said lands in pursuance of the provisions of the said Act, shall be deemed to be and always to have been validly given, held, decided, taken, made, done or executed, as the case may be, and any of the said lands, the possession of which has been so taken, shall be and always to have been vested in the Crown, under the said Act; and

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Bombay Presidency - Subsection

Section 3(1)(d) in The Bombay land Acquisition Officers Proceedings Validation Act, 1949