20. Repeal Bombay Ordinance No. V of 1947. - (1) The Bombay Land requisition Ordinance, 1947 (Bombay Ordinance No. V of 1947), is hereby repealed, and it is hereby declared that the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 (Bombay I of 1904), shall apply to the repeal as if that Ordinance were an enactment.
(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1948 (C.P. and Berar LXIII of 1948), in its application to the Vidarbha region of the [State of Bombay] shall stand repealed.(2)Notwithstanding such repeal, any accommodation, which immediately before, such repeal is subject to requisition under the repealed Act, shall thereafter be deemed to be requisitioned under this Act, and the State Government may use or deal with any such requisitioned accommodation for any public purpose in such manner as may appear to it to be expedient:Provided that the State Government may at any time release from requisition any such requisitioned accommodation.
