Section 28(4) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(4)Notwithstanding the repeal of the enactments mentioned in sub-section (1) all suits, applications or other proceedings pending disposal at the commencement of this Act, shall be disposed of in accordance with the provisions of the said Act as if these Acts had not been repealed.Extracts from the Himachal Pradesh Ceiling on Land Holdings (Amendment) Act, 1987.Section-5Savings. - Where any allotment of land made under any scheme, framed under the principal Act, is found to be inconsistent with the provisions made in the principal Act, as amended by section 2 and 3 of this Act, then notwithstanding anything to the contrary contained in any judgment, decree or order of any court; or any other law for the time being in force it shall be lawful for an officer especially empowered by the State Government in this behalf, to cancel such allotment take possession of the land so allotted;Provided that no order under this section shall be passed, without affording an opportunity of being heard to the allottee of land in question.
