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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(2)(vii) in The Gujarat Housing Board Act, 1961

(vii)all proceedings under the repealed Acts pending immediately before the appointed day before an authority or officer appointed under there pealed Acts shall stand transferred to the corresponding authority or officer competent to entertain such proceedings under this Act and shall be disposed of by such authority or officer under this Act;