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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Assam - Subsection

Section 76(2)(a) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(a)any rule made, any order issued, any notification published, any proceeding commenced, any action taken, or any thing whatsoever done under the Acts repealed, shall continue and be deemed to have continued and have effect as if made, issued published, commenced, taken or done under the provisions of this Act;