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

State of Jammu-Kashmir - Subsection

Section 3(2) in Jammu and Kashmir Tenancy (Stay of Ejectment Proceedings) Act, 1966

(2)Notwithstanding such repeal anything done, any action taken or any order made under the said Ordinance shall be deemed to have been done, taken or made under this Act as if this Act were in force on the day when such thing was done, action taken or order made.