Section 53 in The Pepsu Tenancy and Agricultural Lands Act, 1955
53. Repeal and saving.
(1)The Patiala and East Punjab States Union Tenancy and Agricultural Lands Act, 1953 (President's Act 8 of 1953), and the Pepsu Agricultural Tenants (Temporary Protection and Disability) Act, 1954 (22 of 1954), are hereby repealed :Provided that, notwithstanding the repeal of the President's Act 8 of 1953, anything done or any action taken in the exercise of any power conferred by or under the said Act shall be deemed to have been done or taken in exercise of powers conferred by or under this Act, as if this Act was in force on the day on which such thing was done or action was taken.(2)[ Any proceeding relating to the ejectment of a tenant on the ground of personal cultivation or the acquisition by a tenant of proprietary rights in the land comprising his tenancy, postponed by the Pepsu Agricultural Tenants (Temporary Protection and Disability) Act, 1954 (22 of 1954), shall] [Substituted by Pepsu Act 15 of 1956. '28. (1) The Punjab Security of Land Tenures Act, 1953 and the Pepsu Tenancy and Agricultural Lands Act, 1955, in so far as these are inconsistent with the provisions of this Act, are hereby repealed (2) The repeal of the enactments mentioned in sub-section (1), hereinafter referred to as the said enactment, shall not effect - (i) the proceedings for the determination of the surplus area pending immediately before the commencement of this Act, under either of the said enactments, which shall be continued and disposed of as if this Act had not been passed, and the surplus area so determined shall vest in, and be utilised by, the State Government in accordance with the provisions of this Act: Provided that such proceedings shall, as far as may be, be continued and disposed of, from the stage these were immediately before the commencement of this Act, in accordance with the procedure specified by or under this Act: Provided further that nothing in this section shall affect the determination and utilisation of the surplus area, other than the surplus area referred to above, in accordance with the provisions of this Act; (ii) the previous operation of the said enactments or anything duly done or suffered thereunder; (iii) any right, privilege, obligation or liability acquired, accrued or incurred under the said enactments, in so far as such right, privilege, obligation or liability is not inconsistent with the provisions of this Act and any proceeding or remedy in respect of such right, privilege, obligation or liability may be instituted, constituted or enforced as if this Act had not been passed: Provided that such proceeding or remedy shall, as far as may be, be instituted, continued or enforced in accordance with the procedure specified by or under this Act'.]Section 28 of the Punjab Land Reforms Act, 1972 (No. 10 of 1973) reads as follows:-[in so far as it is not inconsistent with the provisions of this Act as amended by the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, be disposed of in accordance with such provisions.].
