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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Rajasthan - Subsection

Section 106(2)(e) in The Rajasthan Urban Improvement Act, 1959

(e)notwithstanding anything contained in this Act, the validity of any declaration, application, publication, notification, appointment, order, proposal, award, proceeding, consultation, inquiry, certification, sanction, agreement, notice, approval, decision, dispute, draft or final scheme or act made, held, issued, entered into, given, taken, decided, drawn up or done, or purporting to have been made, held, issued, entered into, given, taken, decided, drawn up or done, as the case may be, before such establishment in connection with such schemes shall not be liable to be called in question in any court or before any tribunal or authority;