Section 24(2)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

[Cites 0, Cited by 1] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(b)anything done or any action taken (including any orders, notifications or rules made or issued) in exercise of the powers conferred by or under either of the said Acts or the said Ordinance shall, insofar as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act was in force on the day on which such thing was done or action was taken.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 24(2)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952