Section 4(2) in The Secunderabad And Aurangabad Cantonments House Rent Control Law (Repeal) Act, 1972
(2)Subject to the provisions contained in sub- section (1), anything done or any action taken under the Law repealed by section 2' or section 3, shall be deemed to have been done or taken under the corresponding provisions of the Act, extended by notification as provided in that section to the cantonment of Secunderabad or the cantonment of Aurangabad, as the case may be, and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under the Act so extended.
