Section 40 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
40. Repeal and savings.
(1)Except as provided in second proviso to sub-section (1) of section 4 and in sub-section (2) of section 15 of this Act, the provisions of clause (6A) of section 5 and Chapter III-B of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) are hereby repealed except in the Rajasthan Canal Project area wherein such provisions shall stand repealed on the date on which this Act comes into force in that area.(2)The Rajasthan Imposition of Ceiling on Agricultural Holdings Ordinance 1973 (Rajasthan Ordinance 1 of 1973) is hereby repealed.(3)Notwithstanding the repeal of the said Ordinance under sub- section (2), anything done or any action taken or any rules made under the said Ordinance shall be deemed to have been done, taken or made under this Act and section 27 of the Rajasthan General Clauses act, 1955 (Rajasthan Act 8 of 1955) shall apply to such repeal and re-enactment.
