Section 17(2) in Digha Acquired Land Settlement Act, 2010
(2)Provided that in any other law/rule for the time being inforce, any order, notification circular, schemes, resolution made/issued in regard to the acquired land prior to enforcement of this Act, so far as it is not inconsistent with this Act, shall continue to be in force and shall be deemed to have been made/issued or passed under the provisions of this Act.
