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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

(2)Anything done or any action taken under the West Bengal Slum Areas (Improvement and Clearance) Ordinance, 1972, shall be deemed to have been validity done or taken under this Act as if this Act had commenced on the 25th day of January, 1971.