Section 13 in East Punjab Refugees (Registration of Claims) Act, 1948
13. Repeal.
- The East Punjab Refugees (Registration of Land Claims) Ordinance No. V of 1948 is hereby repealed, and any rules made or notifications issued, anything done, any action taken in exercise of any powers conferred by or under the said Ordinance, shall be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 27th day of January, 1948.
