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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in The Rajasthan Lands (Restrictions on Transfer) Act, 1976

(2)Notwithstanding such repeal, all things done and actions taken under the said Ordinance, so repealed, shall be deemed to have been done or taken under the corresponding provisions of this Act.