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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(1)(k) in The Jaipur Development Authority Act, 1982

(k)notwithstanding anything contained in this Act, the validity of any declaration of application, publication, notification, appointment, order, allotment of land proposal award, proceeding, consultation, inquiry, certification, compromise, sanction, agreement, notice, approval, decision, dispute, withdrawal of any legal proceeding, final scheme or act made, held, issued, entered into, given, taken, decided, drawn up, or done, before such constitution, by or on behalf of the Trust, shall be deemed as if they were made, held, issued, entered into, given, taken, decided, drawn up or done under this Act by or on behalf of the Authority;