Section 20 in Maharashtra Land Requisition Act, 1948
20. Repeal.
(1)The Bombay Land Requisition Ordinance, 1947, is hereby repealed and it is hereby declared that the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 shall apply to the repeal as if that Ordinance were an enactment.(2)Notwithstanding the repeal of the said Ordinance and anything contained in this Act,-(i)any intimation given under sub-section (1) of section 5 of that Ordinance within a period of seven days prior to the commencement of this Act shall be deemed to have been given under the corresponding provision of this Act;(ii)any order made under the said Ordinance requisitioning any land shall be deemed to be made under this Act;(iii)any land requisitioned or continued to be subject to requisition under the said Ordinance shall be deemed to be requisitioned or continued to be subject to requisition under this Act.
