Section 17(2) in The Jammu and Kashmir Preservation of Specified Trees Act, 1969
(2)Notwithstanding such repeal, anything done, any action or proceeding taken, notification issued, permit granted, fees charged, order, inquiry or rule made or form or register prescribed under the said Ordinance shall be deemed to have been respectively done, taken, issued, granted, charged, made or prescribed under this Act as if this Act had come into force on the 10th December, 1968.
