Section 43 in Jammu and Kashmir Agrarian Reforms Act, 1976
43. Repeal
(1) With effect from the date this Act comes into force, the Jammu and Kashmir Agrarian Reforms Act, 1972 and the Jammu and Kashmir Agrarian Reforms (Suspension of Operation) Act, 1975 shall stand repealed and any right accrued, liability incurred or action taken under the Acts so repealed, as is inconsistent with the provisions of this Act, shall be deemed never to have accrued, incurred or taken, as the case may be.(2)Subject to the provisions of sub-section (1), nothing contained in this Act shall be deemed to affect anything duly done or suffered under the Acts so repealed.
