Section 16 in The Punjab Village Common Lands (Regulation) Act, 1961
16. Repeal and Saving.
- The Punjab Village Common Lands (Regulation) Act, 1953 and the Pepsu Village Common Lands (Regulation) Act, 1954 are hereby repealed:Provided that anything done or any action taken under any law so repealed shall deemed to have been done or taken under the corresponding provision of this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action was taken under this Act.
