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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(1)(e) in The Jaipur Development Authority Act, 1982

(e)all assessments, valuations, measurements or divisions made by the Trust immediately, before such constitution in or in connection with such area, shall, in s o far as they are not inconsistent with the provisions of this Act, continue and be deemed to have been made under the provisions of this Act, unless and until they are superseded by any assessment, valuation, measurement or division made by the Authority;