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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2)(ii) in The Tamil Nadu Board of Revenue Abolition Act, 1980

(ii)anything done or any action or proceeding taken under any law for the time being in force, including any order passed or decision given by the Board of Revenue or any Member of Board of Revenue before the date of the commencement of this Act shall be deemed to have been done, taken, passed or given by the Government or the Appropriate Authority.