(1)The following Act, in so far as they apply to areas to which this Act extends, are hereby repealed:(i)the Punjab Tenancy Act, 1887, as modified by Punjab Act No. 9 of 1939,(ii)the Agra Tenancy Act, 1901,(iii)the Punjab Tenants (Security of Tenure) Act, 1950,(iv)the Punjab Land Revenue Act, 1887, in so far as its provisions are inconsistent with this Act,(v)The U.P Land Revenue Act, 1901, in so faras its provisions are inconsistent with this Act, and(vi)So much of any other law or of any rule having the force of law for the time being in force as is inconsistent with the provisions of this Act.(2)Notwithstanding such repeal, anything done or action taken in exercise of any power conferred by or under any of the Acts aforesaid, to the extent of its being consistent with the provisions of this Act, shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act was in force on the day on which such thing was done or action was taken.
