Section 7(2) in The Assam Disturbed Areas Act, 1955
(2)Notwithstanding such repeal any notification issued, anything done or any action taken in exercise of the powers conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act, as if this Act were in force on the day on which such notification was issued, such thing was done or action was taken.NotificationsNo. PLB 124/75/37, dated the 31st May, 1976. - Whereas armed gangs of hostiles are moving in the areas mentioned in the Schedule below to create disorder and to disturb the peace and tranquillity in the areas;And whereas the Governor of Assam after careful consideration of all facts and circumstances is satisfied that in order to make adequate provisions for suppression of the disorder and maintenance of the public order and communications in the disturbed areas and for the protection of life and property of the loyal citizens therein, it is necessary to declare those areas disturbed areas;Now, therefore, in exercise of the powers conferred by Section 3 of the Assam Disturbed Areas Act, 1955 (Act No. 19 of 1955), the Governor of Assam is pleased to declare the areas mentioned in the Schedule below disturbed areas under the said Act for a further period of six months, with effect from 1st June, 1976, in continuation of this Department's Notification No. PLB 124/75/32, dated 28th November, 1975:
