Section 13(2) in The Acquisition Of Certain Area At Ayodhya Act, 1993
(2)Notwithstanding anything contained in the said Ordinance,-(a)the right, title and interest in relation to plot No. 242 situated in village Kot Ramchandra specified against SI. No. 1 of the Schedule to the said Ordinance shall be deemed never to have been transferred to, and vested in, the Central Government;(b)any suit, appeal or other proceeding in respect of the right, title and interest relating to the said plot No. 242, pending before any court, tribunal or other authority, shall be deemed never to have abated and such suit, appeal or other proceeding (including the orders or interim orders of any court thereon) shall be deemed to have been restored to the position existing immediately before the commencement of the said Ordinance;(c)any other action taken or thing done under that Ordinance in relation to the said plot No. 242 shall be deemed never to have been taken or done.
