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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(b) in The Acquisition Of Certain Area At Ayodhya Act, 1993

(b)any suit, appeal or other proceeding in respect of the right, title and interest relating to the said plot No. 242, pending before any court, tribunal or other authority, shall be deemed never to have abated and such suit, appeal or other proceeding (including the orders or interim orders of any court thereon) shall be deemed to have been restored to the position existing immediately before the commencement of the said Ordinance;