Section 96(2) in Ajmer Development Authority Act, 2013
(2)Where any acquisition proceeding have been started under the provisions of the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959) or under any other law for the time being in force for any of the purpose of the Trust, shall be continued and completed under and in accordance with the provisions of such laws as aforesaid.
