Section 87(2)(b) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973

[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(2)(b) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973

(b)the Town and Country Development Authority, the Tribunal, the Court of the District Judge or the High Court, as the case may be, may proceed to deal with and disposed of the same from the stage at which such cases were left over at the time of repeal.]

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State of Madhya Pradesh - Subsection

Section 87(2)(b) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973