Section 40(3) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(3)Notwithstanding the repeal of the said Ordinance under sub- section (2), anything done or any action taken or any rules made under the said Ordinance shall be deemed to have been done, taken or made under this Act and section 27 of the Rajasthan General Clauses act, 1955 (Rajasthan Act 8 of 1955) shall apply to such repeal and re-enactment.
