Section 19 in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
19. Repeal, saving and validation.
- The Bombay Government Premises (Eviction) Act, 1955 (Bombay II of 1956) and any other corresponding law providing for the eviction of occupants from public premises are hereby repealed:Provided that anything done or any action taken (including rules or orders made, notices issued, evictions ordered or effected, damages, assessed, rents or damages or costs recovered and proceeding initiated) or purported to have been done or taken under the Act or law hereby repealed shall be deemed to have been done or taken under the corresponding provisions of this Act and shall be deemed to be and to have always been as valid and effective as if such thing or action was done or taken under the corresponding provisions of this Act as if this Act had been in force when such thing was done or such action was taken.
