Section 15 in The East Punjab Displaced Persons Land Re-settlement Act, 1949
15. Repeal of East Punjab Ordinance No. XIV of 1949.
- The East Punjab Displaced Persons (Land Resettlement) Ordinance, 1949, is hereby repealed but notwithstanding such repeal, any orders made, anything done or any action taken in the exercise of any powers conferred by or under the said ordinance and any liability incurred or proceeding commenced under the said Ordinance shall be deemed to have been made, done, taken, incurred or commenced in the exercise of the powers conferred by or under this Act.
