Section 23 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
23. Repeal and Savings.
(1)On and from coming into force of these Conditions, the Rajasthan Land Revenue (Sale and Allotment of Land in Mandis) Rules, 1957, shall stand repealed.(2)The repeal shall not effect anything done or action taken under the Rules so repealed.(3)All allotments/sale of Government lands in the Mandis to which these Rules extend made before the commencement of these Rules on a permanent or lease hold basis irrespective of the area allotted/sold to each allottee/ purchaser be deemed to have been made under these rules and the allottee/purchaser shall be liable to pay the price of such land at the rates and in the manner prescribed in the rules repealed under Sub-rule (1).
