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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(2)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)any liability or penalty incurred or deemed to have been incurred, any punishment awarded or deemed to have been awarded, any application made or deemed to have been made and any prosecution commenced or deemed to have been commenced under any provision of the said Act shall be deemed to have been incurred, awarded, made or commenced under the corresponding provision of this Act.