Section 49(2)(b) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Uttarakhand - Subsection

Section 49(2)(b) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

(b)All proceedings pending before the Government any officer or authority under the provisions of the repealed Acts at the commencement of this Act may in so far as they are not inconsistent with the provisions of this Act, be disposed regularly by the appropriate authority under this Act

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State of Uttarakhand - Subsection

Section 49(2)(b) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019