Section 19(2) in Gujarat Regularisation of Unauthorised Development Act, 2011
(2)Notwithstanding such repeal, all notices and directions issued under the repealed Act shall be deemed to have been issued under the provisions of this Act and all proceedings pending before the designated authority including appeals pending before the Appellate Officer shall be decided in accordance with the provisions of this Act.[Inserted by Gujarat Act No. 2 of 2013, dated 19.3.2013.]
