Section 60 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
60. Repeal and savings.
- The Himachal Pradesh Consolidation of Holdings Act, 1953 (10 of 1954) and the East Punjab Holdings (Consolidation and prevention of Fragmentation) Act, 1948 (50 of 1948) in its application to the territories added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966), are hereby repealed, but notwithstanding such repeal, any order made, anything done, any action taken or any proceedings commenced in exercise of the powers conferred by or under the said Acts shall be deemed to have made, issued, done, taken or commenced in the exercise of powers conferred by or under this Act.
