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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(2)Any appointment or order made or direction issued under the said Ordinace and in force immediately before the commencement of this Act shall continue if force and be deemed to be an appointment, order or direction made or issued as the case may be, under this Act.