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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(3)(b) in Haryana Urban Development Authority Act, 1977

(b)anything done or any action taken including any notification, order, scheme, permission or rule made, granted or issued under any provisions of the Punjab New Mandi Townships (Development and Regulations) Act, 1960, shall, so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been done or taken under the provisions of this Act unless and until it is superseded by anything done or any action taken under this Act;