Section 15(1)(e) in The Transfer Of Property (Amendment) Supplementary Act, 1929

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Union of India - Subsection

Section 15(1)(e) in The Transfer Of Property (Amendment) Supplementary Act, 1929

(e)anything done in the course of any proceeding pending in any Court on the aforesaid date; and any such remedy or proceeding may be enforced, instituted or continued, as the case may be, as if this ACt had not been passed.

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Union of India - Subsection

Section 15(1)(e) in The Transfer Of Property (Amendment) Supplementary Act, 1929