Section 24 in Rajasthan Relief of Agricultural Indebtedness Act, 1957
24. Repeal.
(1) The enactments specified in the schedule to this Act and all laws amending the same shall stand repealed on the date this Act comes into force.(2)Such repeal shall not effect any proceedings pending on the date of the commencement of this Act under any law so repealed before any court, board, tribunal or authority and all such proceedings shall continue and be heard and determined by the Debt Relief Court in accordance with such law as if this Act had not been passed.
