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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2) in The Maharashtra Khar Lands Development Act, 1979

(2)Notwithstanding such repeal, anything done or any action taken (including any appointment made or any rule, order or notification issued) under the said Ordinance shall be deemed to have been done, taken, made or issued, as the case may be, under the corresponding provisions of this Act.