Section 3 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
3. Repeal and Savings.
(1)The Rajasthan Colonisation (Indira Gandhi Canal Project Pre-1955 Temporary Tenants Government land allotment) Conditions, 1971 hereinafter referred to as the Pre-1955 conditions and The Rajasthan Colonisation (Sale and Allotment of Government land to Post-1955 Temporary Cultivation Lease Holders and other landless persons in the Indira Gandhi Canal Project Area) Rules, 1971 hereinafter referred to as the "Post-1955 Rules", are hereby repealed.(2)Notwithstanding any such repeal under sub-rule (1), anything done or any action taken or deemed to have been done or taken under the said repealed Conditions and the said Rules shall, if they are not inconsistent with these rules, be deemed to have been done or taken under these rules.
