Section 21 in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
21. Repeal and savings:.
- The Andhra Cultivating Tenants Protection Ordinance, 1956 (Andhra Ordinance 1 of 1956) is hereby repealed:Provided that such repeal shall not affect the previous operation of the said Ordinance, and subject thereto, anything done or any action taken in the exercise of any power conferred by or under the Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by on under this Act, as if this Act were in force on the day on which such thing was done or action was taken.
