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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Himachal Pradesh - Subsection

Section 96(2) in Himachal Pradesh Waqf Rules, 2016

(2)Notwithstanding such repeal, anything done or any action taken under the rules so repealed, shall be deemed to have been done or taken under the corresponding provisions of these rules:Form HPWB - I[see rule 5]Report of Survey Commissioner to the Government