6. Construction of references to repealed enactments.
- Where this Act or any other Punjab Act [-] [The words 'or East Punjab Act' were omitted by the Adaptation of Laws Order, 1951.] repeals and re-enacts, with or without modification, any provision of a former enactment, then references in any other enactment or in any instrument to the provision so repealed shall, unless a different intention appears, be construed as references to the provision so re-enacted.
