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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Mizoram - Subsection

Section 30(2) in Chakma Autonomous District Council (Village Councils) Act, 2002

(2)Notwithstanding such repealed, any action taken or proceeding made under any provision of these Acts repealed therein shall be deem to be the action taken or proceeding made under this Act.