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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Central Provinces And Berar - Subsection

Section 15(2) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

(2)Any accommodation requisitioned, compensation paid, arbitrator appointed, rules, orders and authorisation made, notice published, direction given, repairs executed, any action taken under the said ordinance shall be deemed to have been requisitioned, paid, appointed, made, published, given, executed and taken under the provisions of this Act.