Section 15 in The M.P. Accommodation (Requisition) Act, 1948
15. Repeal and savings.
(1)The Central Provinces and Berar Accommodation (Requisition) Ordinance, 1948 (XVIII of 1948), is hereby repealed.(2)Any accommodation requisitioned, compensation paid, arbitrator appointed, rules, orders and authorisation made, notice published, direction given, repairs executed and any action taken under the said Ordinance shall be deemed to have been requisitioned, paid, appointed made, published, given, executed and taken under the provisions of this Act.
