Section 22(b) in The Orissa House Rent Control Act, 1967
(b)any proceedings instituted thereunder shall be deemed to have been done, taken, made or issued in exercise of the powers conferred by or under this Act and, as the case may be, shall be deemed to have been instituted under this Act as if this Act were in force on the day on which such things was done, action was taken, order, appointment or rules were made, notification was issued or proceedings were instituted;
