Section 74 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
74. Repeal.
- As soon as this Act comes into force the Agricultural Debtor's Relief Act Gwalior State, Samvat 2007, the Indore Debt Conciliation Act, the Barwani State Agriculturists Relief Act, the Sitamau Agricul turists Relief Act, 1944, and all other laws in respect of the relief of indebted ness of agriculturists for the time being in force in the Government States of Madhya Bharat shall stand repealed, but it shall not affect the Madhya Bharat Money Lender's Act, 1950 and the Madhya Bharat Usurious Loans act, 1951 :Provided also that all actions taken or orders given under the said Act, Rules and Laws shall, so far as they could have been validly taken or given under this Act, be deemed to have been taken or given, as the case may be, under this Act.
