Section 61 in Pondicherry Revenue Recovery Act, 1970
61. Repeal and savings.
- All laws in force in the Union territory corresponding to the provisions of this Act shall stand repealed as from the coming into force of this Act :Provided that anything done or any action taken, including any notification, instruction or direction issued, properties distrained or sold, under the law so repealed, shall be deemed to have been done or taken under the provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Act.
