Section 101(2) in The Jaipur Development Authority Act, 1982
(2)Where any acquisition proceedings have been started under the provisions of the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act No. 35 of 1959) or the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act No. 24 of 1953) or under any other law for the time being in force for any of the purposes of the Trust, shall be continued and completed under and in accordance with the provisions of such laws as aforesaid.
