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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttarakhand - Subsection

Section 31(2) in Uttarakhand Flood Plain Zoning Act, 2012

(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.