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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Assam - Subsection

Section 76(2)(b) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(b)any action taken, order made, or other acts, and things done by any officer acting or purporting to act under the Acts repealed shall be valid and shall be deemed always to have been valid and shall not be called in question in any court on the ground of incompetency of the Officer to act under the Acts repealed.