DHULA Vs. URBAN IMPROVEMENT TRUST

LAWS(RAJ)-2014-1-104

HIGH COURT OF RAJASTHAN

Decided on January 16,2014

DHULA Appellant

VERSUS

Urban Improvement Trust and Ors. Respondents

JUDGEMENT

Mahendra Kumar Maheshwari, J. - (1.) Savings - The repeal made under Rule 2 shall not effect: (a) The previous operation of the rules so repealed or any order made, action taken, any thing only done or suffered their under; or (b) any obligation or liability or right or title accrued or incurred under the rules so repealed; or (c) any Enquiry conducted, verification made or proceeding taken in respect of the rules so repealed. ;

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