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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(2)Notwithstanding such repeal, anything done or any action taken (including any notification issued) under the said Ordinance shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of this Act.