(1)The Punjab Pre-emption Act, 1905, is hereby repealed.(2)Nothing in this Act shall affect the provisions of Order 21, Rule 88, of the Code of Civil Procedure, 1908, or Sections 53 and 54 of the Punjab Tenancy Act, 1887.(3)Notwithstanding anything to the contrary in Section 4 of the Punjab General Clauses Act, 1898, the Courts shall in all suits, appeals and proceedings pending at the commencement of this Act give effect, so far as may be, to the procedure prescribed by this Act.
