Section 2 in State Land Acquisition Act, 1990 (1934 A.D.)
2. Validation of the former acquisitions of land.
(1)The State Land Acquisition Regulation, 1903 is hereby repealed.(2)But all proceedings commenced, officers appointed or authorised, agreements published and rules made under the said Regulation shall, as far as may be, be deemed to have been respectively commenced, appointed or authorised, published and made under this Act.(3)Any Act or document referring to the Regulation shall, as far as may be, be construed to refer to this Act, or to the corresponding portion thereof.
