Section 47 in The Pepsu Townships Development Board Act, 1954
47. Repeal and saving.
- The Patiala and East Punjab States Union Townships Development Act, 1954 (President's Act 3 of 1954), is hereby repealed but notwithstanding such repeal anything done or any action taken in the exercise of any power conferred by or under the said Act (including things deemed to have been validly done and actions deemed to have been validly taken under the proviso to section 47 of the said Act) shall be deemed to have been done or taken in exercise of 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.
