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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Chattisgarh - Subsection

Section 100(3) in The C.G. Irrigation Act, 1931

(3)But changes created, powers vested, rules, orders, appointments, agreements and contracts made, and suits instituted and proceedings taken under any of the said Acts shall, as far as may be, deemed to have been respectively duly created, vested, made, instituted and taken under this Act.