Section 24(2) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(2)Notwithstanding such repeal or any judgement, decree or order of any court, anything done or any action taken (including rules or orders made, notices issued, evictions ordered or effected, damages assessed, rents or damages or costs recovered and proceedings initiated) or purported to have been done or taken under the Jammu and Kashmir Public Premises (Eviction of unauthorised Occupants) Act, 1959 shall be deemed to be as valid and effective, as if such thing or action was done or taken under the corresponding provisions of this Act and accordingly-(a)no suit or other legal proceeding shall be maintained or continue in any court for the refund of any rent or damages or costs recovered under the Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1959 where such refund has been claimed merely on the ground that the said Act has been repealed; and(b)no court shall enforce a decree or order directing the refund of any rent or damages or costs recovered under the Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1959 merely on the ground that the said Act has been repealed.
