Section 14 in United Provinces Acquisition of Property (Flood Relief) Act, 1948
14. Repeal.
(1)The United Provinces Acquisition of Property (Flood Relief) Ordinance, 1948 is hereby repealed and the provisions of Sections 6 and 24 of the United Provinces General Clauses Act, 1904, shall apply to it as if it has been an Act repealed by an [Uttar Pradesh] [Substituted by the A.I.O. 1950 for ].(2)Any appointment or order made or direction issued under the said Ordinace and in force immediately before the commencement of this Act shall continue if force and be deemed to be an appointment, order or direction made or issued as the case may be, under this Act.
