Section 16 in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
16. Removal of certain doubts.
- For the removal of doubts, it is hereby declared that all proceedings commenced under the Patiala and East Punjab States Union Abolition of Biswedari Ordinance, 2006 (Ordinance No. XXIII of 2006 Bk.) and the Farman-i-Shahi No. 6, dated the 11th March, 1947, shall be disposed of in accordance with the provisions of this Act.
