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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Rajasthan - Subsection

Section 106(2)(d) in The Rajasthan Urban Improvement Act, 1959

(d)all appointments, notifications, orders, schemes, rules, forms, notices or bye-laws made or issued or any licence or permission granted by such former Trust immediately before such establishment in or in connection with such area shall in so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made, issued or granted under the provisions of this Act unless and until they are superseded by any appointment, notification, order, scheme, rule, form, notice or bye-law made or issued or any licence or permission granted under the said provisions;