Section 15 in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
15.
Repeal and savings.(1)With effect from the commencement of this Act, the Punjab Village Common Lands (Regulation) Act, 1961 (18 of 1961) in its application to the territory added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) shall stand repealed.(18 of 1974)(2)Save as provided in section 4 the repeal of the said Act shall not affect anything done or any action taken thereunder.(3)Subject to the provisions of sub-section (2) no authority shall pass an order in any proceedings whether instituted before or after the commencement of this Act which is inconsistent with the provisions of this Act.
