Section 12 in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
12. Repeal of Bombay Ordinance No. IV of 1959).
(1)The Bombay Execution of Decrees (Temporary Postponement) Ordinance, 1959 (Bombay Ordinance No. IV of 1959) is hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 (Bombay I of 1904) shall apply to such repeal as if that Ordinance were an enactment.(2)The Madhya Pradesh Temporary Postponement of Execution of Decrees Act, 1956 (M.P. Act V of 1956) shall stand revived.
