Section 230(1)(d) in The Manipur Municipalities Act,1994.

[Cites 0, Cited by 0] [Section 230(1)] [Section 230] [Entire Act]

Union of India - Subsection

Section 230(1)(d) in The Manipur Municipalities Act,1994.

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege. obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted or enforced and any such penalty, forfeiture or punishment may be imposed as if such enactment or part thereof had not been repealed; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 230(1)(d) in The Manipur Municipalities Act,1994.