Section 53(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)The Patiala and East Punjab States Union Tenancy and Agricultural Lands Act, 1953 (President's Act 8 of 1953), and the PEPSU Agricultural Tenants (Temporary Protection and Disability) Act, 1954 (22 of 1954), are hereby repealed :Provided that, notwithstanding the repeal of the President's Act 8 of 1953, anything done or any action taken in the exercise of any power conferred by or under the said Act shall be deemed to have been done or taken in exercise of powers conferred by or under this Act, as if this Act was in force on the day on which such thing was done or action was taken.
