Section 65(2)(f) in The M.P. Extension of Laws Act, 1958

[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(2)(f) in The M.P. Extension of Laws Act, 1958

(f)all things done and action taken by the Mahakoshal Housing Board in relation to the jurisdiction or business of that Board, shall, so far as may be, be deemed to be things done or action taken by the Board established under Section 3 and all such things done and action taken shall be construed as if they were done or taken under a repealed Act."

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State of Madhya Pradesh - Subsection

Section 65(2)(f) in The M.P. Extension of Laws Act, 1958