Section 28 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
28. Repeal and Savings.
(1)The Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Ordinance, 2003 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act was in force with effect from 8th September, 2003.
