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State of Haryana - Section

Section 3 in The Punjab Development of Damaged Areas (Validation) Act, 1963

3. Repeal.

(1)The Punjab Development of Damaged Areas (Validation Ordinance, 1963 (Punjab Ordinance No. 5 of 1963), is hereby repealed.
(2)Notwithstanding such repeal anything done or any action taken under the Punjab Development of Damaged Areas (Validation) Ordinance, 1963, shall be deemed to have been done or taken under this Act, as if this Act had commenced on the 24th day of January, 1963.