Section 46(2) in Delhi and Ajmer Rent Control Act, 1952
(2)Notwithstanding such repeal, all suits and other proceedings pending at the commencement of this Act, whether before any court or the Rent Controller appointed under the Fourth Schedule to the said Act, shall be disposed of in accordance with the provisions of the said Act as if the said Act had continued in force and this Act had not been passed:Provided that the procedure laid down in this Act shall, as far as may be, apply to suits and other proceedings pending before any court.
