Section 80(2)(b) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Gujarat - Subsection

Section 80(2)(b) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(b)any legal proceedings or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered before the commencement of this Ordinance, and any such proceeding shall be continued and disposed of as if this Ordinance was not passed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 80(2)(b) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949