Section 63(2) in The Rajasthan Housing Board Act, 1970

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State of Rajasthan - Subsection

Section 63(2) in The Rajasthan Housing Board Act, 1970

(2)Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken in the exercise of any power conferred by or under the said Ordinance, shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act.NotificationsSection 2(f)[Notification No. F. 2(22)FD/Gr. IV/80-1, dated 27-11-1980, published in Rajasthan Gazette Part IV-C (II), dated 11-12-1980, p. 466]. - In exercise of the powers conferred by clause (a) of sub-section (1) of section 88 of the Registration Act, 1908 (Central Act 16 of 1908), the State Government hereby directs that it shall not be necessary for the Chairman, Rajasthan Housing Board, Jaipur to appear in person before the Registering Authorities in Rajasthan, any proceedings connected with the registration of any instrument executed by him or in his favour, in his official capacity.Section 35jktLFkku vkoklu cksMZ vf/kfu;e] 1970 vf/kfu;e la0 4] 1970 dh /kkjk 35 dh mi&/kkjk 4 }kjk iznRr 'kfDr;ksa ds iz;ksx esa jkT; ljdkj Hkwfe ftldk fooj.k uhps fn;k tk jgk gS mls jktLFkku eaMy esa fofgr ?kksf"kr djrh gS %&Hkwfe fooj.k

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State of Rajasthan - Subsection

Section 63(2) in The Rajasthan Housing Board Act, 1970