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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(2) in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013

(2)All actions taken by any person or authority under the Acts mentioned in sub-section (1) prior to the commencement of this Act, shall be valid and enforceable notwithstanding the modifications to the said Acts made by this Act in regard to fixation of water tariff.