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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(6) in The Rajasthan Urban Improvement (Amendment and Validation) Act, 1990

(6)An appeal filed under section 54 or section 56 or a dispute referred to under section 55 or section 59 and pending on the 1st day of August, 1987 shall be decided having regard to the provisions of the Land Acquisition Act.)