Section 24(1) in Haryana Urban (Control of Rent and Eviction) Act, 1973
(1)The East Punjab Urban Rent Restriction Act, 1949 (East Punjab Act No. 3 of 1949), is hereby repealed :Provided that such repeal shall not affect any proceedings pending or order passed immediately before the commencement of this Act which shall be continued and disposed of or enforced as if the said Act has not been repealed.
