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[Cites 0, Cited by 3] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2) in Bihar Land Mutation Act, 2011

(2)Notwithstanding such repeal anything done or any action taken in exercise of the powers conferred by or under the said Act shall be deemed to have been done or taken in exercise of power conferred by or under this Act, as if this Act were in force on the day on which such thing or action were done or taken.