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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(2) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(2)Notwithstanding such repeal anything done or any action taken (including any notification issued or nomination, appointment or rules made) under the said Ordinance shall be deemed to have been done, taken, issued or made, as the case may be, under the corresponding provisions of this Act.