(1)Section 20 of the Sugarcane (Regulation of Supply and Purchase) Act, 1953, is hereby repealed.(2)Without prejudice to the general application of Section 24 of the U.P. General Clauses Act. 1904, every notification imposing cess issued and every assessment made (including the amount of cess collected) under or in pursuance of any such notification, shall be deemed a notification issued, assessment made and cess collected under this Act as if Section 2, 3 and 5 to 8 had been in force at all material dates.(3)Subject as provided in Cl. (1) of Art. 20 of the Constitution every notification issued, cess imposed and act or thing done to omitted between the 20th day of January. 1950 and the appointed date in exercise or the purported exercise of a power under Section 29 of the U.P. Sugarcane [Regulation of Supply and Purchased) Act, 1953, which would have been validly and property issued, imposed done or omitted if the said sections had been as Section 3 of this Act, shall in law be deemed to be and to have been validly and property imposed and done, any judgment, decree or order of any Court notwithstanding.
