Section 42(3) in Jammu and Kashmir Agrarian Reforms Act, 1976
(3)Notwithstanding anything contained in sub-section (1), nothing contained in this Act shall be deemed to effect the previous operation of the Acts mentioned in sub-section (1) or anything done or any action or proceeding taken thereunder which thing, action or proceeding has finally concluded under any of said Acts prior to the commencement of this Act.
