Section 20(2) in Telangana Public Premises (Eviction of Unauthorised Occupants) Act, 1968
(2)Upon such repeal the provisions of sections 8 and 18 of the 13 Telangana General Clauses Act, 1891 (Act I of 1891) shall apply:Provided that all proceedings pending before any officer or authority under the provisions of the repealed Act may be continued by the appropriate officer or authority under this Act, as if this Act had been in force on the day on which the said proceedings were instituted.
