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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(4)(a) in Karnataka Urban Development Authorities Act, 1987

(a)Subject to the preceding provision, anything done or any action taken (including any appointment, or delegation made, tax or fee imposed, notification, order, instrument, or direction issued, rule, regulation, bye-law or scheme framed, certificate obtained, permit or licence granted or registration effected, in the said Acts shall be deemed to have been done or taken in the corresponding provisions of this Act and shall continue if enforced accordingly unless and until superseded by anything done or any action taken under this Act ;