Section 6A(2) in The Slum Areas (Improvement And Clearance) Act, 1956
(2)Every notification issued under sub-section (1) shall cease to have effect on the expiration of two years from the date thereof except as respects things done or omitted to be done before such cesses.[Inserted by section 5, ibid. (w. e. f. 27- 2- 1965 )]
