Section 4 in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1997
4. Repeal of Ordinance No. 4 of 1996 and savings.
(1)The Himachal Pradesh Tenancy and Land Reforms (Amendment) Ordinance, 1996 (4 of 1996) is hereby repealed.(2)Notwithstanding such repeal, anything done or, any action taken under the repealed Ordinance, shall be deemed to have been none or taken under the corresponding provisions of the Act, as if the provisions of the Act were in force at the time when such thing was done as such action was taken.
