Section 20(2) in The Gujarat Land Requisition Act, 1948
(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.
