Section 34 in The Punjab Development of Damaged Areas Act, 1951
34. Repeal of Punjab Ordinance No. XVI of 1950.
(1)The Punjab Development of Damaged Areas Ordinance (XVI of 1950) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken in the exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action was taken.
