Section 56 in The Jammu and Kashmir Development Act, 1970
56. Repeal and saving.
(1)The Jammu and Kashmir Development Ordinance, 1970 (IV of 1970) is hereby repealed.(20 Notwithstanding such repeal, anything done or any action taken (including any appointment, delegation, order, scheme, permission, notification, rule regulation or form made, granted or issued) under the said Ordinance shall be deemed to have been done, taken made, granted or issued under the provision of this Act as if this Act had come into force on the 15th day of September, 1970.
