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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment and Validation) Act, 1979

(2)Notwithstanding such repeal, all things done or action taken under the principal Act as read with the said Ordinance shall be deemed to have been done or taken under the principal Act as read with this Act.