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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(2)(viii) in The Gujarat Housing Board Act, 1961

(viii)all proceedings under the relevant land acquisition law pending immediately before the appointed day for the acquisition of land for the purposes of any of the dissolved Boards shall be deemed to be proceedings for acquisition of such land for the purposes of the new Board and shall be completed accordingly;