Section 32 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
32. Repeal and saving.
(1)The Jammu and Kashmir Underground Public Utilities (Acquisition of Rights in User of Land Ordinance, 2013 (Ordinance No. IV of 2013) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken or any order issued under the aforesaid Ordinance, shall be deemed to have been done, taken or issued under the corresponding provisions of this Act.
