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[Cites 0, Cited by 1] [Section 60(2)] [Section 60] [Entire Act]

NCT Delhi - Subsection

Section 60(2)(b) in The Delhi Development Authority Act, 1957

(b)anything done or any action taken (including any appointment, delegation, notification, order, scheme, permission, rule, bye-law, regulation or form made, granted or issued) under any of the aforesaid Acts, shall, so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been done or taken under the provisions of this Act unless and until it is superseded by anything done or any action taken under the said provisions;