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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(2)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(a)all rules made, or deemed to have been made, notifications issued or deemed to have been issued, orders passed or deemed to have been passed, decisions made or deemed to have been made, proceedings or action taken or deemed to have been taken and things done or deemed to have been done under any provision of the said Act, shall be deemed to have been made, issued, passed, taken or done by the appropriate authority under the corresponding provision of this Act and shall have effect accordingly;