Section 20(2) in Bombay 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.[20A. Repeal of C.P. and Berar LXIII of 1948 and saving. - (1) On the commencement of the Bombay Land Requisition (Extension and Amendment) Act, 1959 (Bombay XXX of 1959), the Central Provinces and Berar Accommodation (Requisition) Act, 1948 (C.P. and Berar LXIII of 1948), in its application to the Vidarbha region of the [State of Bombay] shall stand repealed.
