Section 65(1) in Saurashtra Land Reforms Act, 1951
(1)The following Chapters and sections of the Saurashtra Gharkhed, Tenancy Settlement and Agricultural Lands Ordinance, 1949 (Ordinance No. XLI of 1949) as amended from time to time, are hereby repealed, namely:-(a)the whole of Chapter II, the whole of Chapter III except sub-sections (1), (2) and (3) of section 19 and the whole of Chapters IV, V, VIII and IX; and(b)sections 55, 56 and 57 of Chapter VII :Provided that such repeal shall not, save as expressly provided in this Act, affect or be deemed to affect ;-(i)any right, title, interest, obligation or liability already acquired, accrued or incurred before the commencement of this Act, or(ii)any legal proceedings or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered to be done before the commencement of this Act, and any such proceedings shall be continued and disposed of as if this Act had not been passed :[Provided further that notwithstanding anything contained in this Act or in any other law or usage, agreement, settlement, grant, sanad or any decree or order of any court, Tribunal or other authority, all orders passed regarding giving, reserving or allotting any land for Gharkhed but not executed by giving possession before 20th May, 1950 under the provisions hereby repealed shall be treated as void and no such order shall be executed; the application for the giving, reserving or allotting land for Gharkhed on which any such orders may have been passed shall be treated as applications presented for the allotment of land for personal cultivation under the provisions of this Act and shall be disposed of accordingly:Provided further that such applications shall be deemed to have been presented within the period prescribed in sub-section (2) of section 19 for presenting such application.] [These provisos were added by Saurashtra Act No. XXXVI of 1953.]
