Section 19 in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
19. Repeat and saving.
(1)The Jammu and Kashmir Restitution of Mortgaged Properties Act, 2006 is hereby repeated.(2)Notwithstanding such repeal, nothing is this Act shall effect or be deemed to effect the previous operation of the Act mentioned in sub-section (1).
