Section 3 in The Urban Land (Ceiling And Regulation) Act, 1976
3.
(1)The repeal of the principal Act shall not affect(a)the vesting of any vacant land under sub-section (3) of section 10, possession of which has been taken over by the State Government or any person duly authorised by the State Government in this behalf or by the competent authority;(b)the validity of any order granting exemption under sub-section (1) of section 20 or any action taken thereunder, notwithstanding any judgment of any Court to the contrary;(c)any payment made to the State Government as a condition for granting exemption under sub-section (1) of section 20.(2)Where(a)any land is deemed to havevested in the State Government under sub-section (3) of section 10 of theprincipal Act but possession of which has not been taken over by the State Government or any person duly authorised by the State Government in this behalfor by the competent authority; and(b)any amount has been paidby the State Government with respect to such land, then, such land shall not be restored unless the amount paid, if any, has been refunded to the State Government.
