Section 20(1) in The Gujarat Land Requisition Act, 1948
(1)The Bombay Land requisition Ordinance, 1947 (Bombay Ordinance No. V of 1947), is hereby repealed, and it is hereby declared that the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 (Bombay I of 1904), shall apply to the repeal as if that Ordinance were an enactment.
