Section 5 in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949
5. Repeal and Saving.
(1)The Central Provinces and Berar Resettlement and Rehabilitation of Displaced Persons (House-Building Material Acquisition) Ordinance, 1949 (II of 1949) is hereby repealed.(2)Notwithstanding the repeal of the said Ordinance, anything done and any action taken by any authority by or under the provisions of the said Ordinance shall be deemed to have been done and taken under this Act.
