Section 35 in Telangana Bhoodan and Gramdan Act, 1965
35. Repeal and saving.
- The Shri Acharya Vinoba Bhave Sarvodaya Bhoo- Yagna, Hyderabad Land Revenue Special Rules, 1951, are hereby repealed:Provided that such repeal shall not affect the previous operation of the said rules or any right, title, obligation or liability already acquired, accrued or incurred thereunder and subject thereto, anything done or any action taken in the exercise of any power conferred by or under the said rules shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act was in force on the date on which such thing was done or action was taken:Provided further that all the lands donated under the said rules and vested in the Government before the commencement of this Act shall after such commencement be deemed to vest in the Board.
