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Union of India - Section

Section 1 in Dehra Dun 1871

1. Extension of Regulations and Acts in force in Saharanpur to Dehra Dun.-

The Regulations and Acts now in force in the district of Saharanpur are hereby declared to extend to the said district of ar Dehra Dun [* * *] [The words "and no judgment heretofore given, order passed or proceeding had in the said district, shall be deemed to have been or to be invalid merely because any Regulation or Act, under or in reference to which such judgment, order or proceeding was given, passed or had, was not in force at the time of such judgment, order or proceeding, or on the ground of a defect of jurisdiction in any Court or office" rep. by Act 12 of 1891.].