Section 2 in Jammu and Kashmir Land Revenue Act, 1996
2. Repeal.
- From the date when this Act comes into force, (a) the Jammu and Kashmir Land Revenue Regulation, 1980 shall be repealed, and (b) all rules and orders previously issued regarding matters dealt within this Act so far as they may be repugnant to it, shall be considered to be repealed :Provided that all rules, appointments, assessments and transfers made, notifications and proclamations issued, authorities and powers conferred, forms and leases granted, records - of rights and other records framed, revised or confirmed, rights acquired, liabilities incurred, times and places appointed and other things done under any of such rules and orders, shall so far as may be, deemed to have been respectively made, issued, conferred, granted, framed, revised, confirmed, acquired, incurred, appointed and done under this Act.
