Section 11 in The East Punjab Refugees (Registration of Land Claims) Act, 1948
11. Repeal.
- The East Punjab Refugees (Registration of Land Claims) Ordinance No. VII of 1948 is hereby repealed, and any rules made, notifications issued, anything done, any action taken in exercise of the powers conferred by or under the said Ordinance, shall be deemed to have been made, issued, done or taken in exercise of the powers conferred by or under this Act as if this Act had come into force on the 3rd day of March, 1948.
