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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(3)(d) in Karnataka Urban Development Authorities Act, 1987

(d)any investigation, local proceeding or remedy in respect of such right, privilege, obligation, liability, forfeiture or punishment as aforesaid ; and any such investigations, legal proceeding or remedy may be instituted, continued, or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been enacted.