Section 25(2) in The Requisitioning And Acquisition Of Immovable Property Act, 1952
(2)Save as otherwise provided in sub-section (1), the provisions of the Defence of India Act, 1962, and the rules made thereunder, insofar as those provisions relate to the requisitioning of any such immovable property as is referred to in sub-section (1), shall from the 10th January, 1968, cease to operate except as respects things done or omitted to be done before such cesser and section 6 of the General Clauses Act, 1897, shall apply upon such cesser of operation as if such cesser were a repeal of an enactment by a Central Act.]
