Section 3 in The Punjab Land Revenue (Surcharge) Act, 1954
3. Repeal and saving .
- The Punjab Land Revenue (Surcharge) Ordinance, 1954, the Punjab land Revenue (Surcharge) (Amendment) Ordinance, 1954, and the Punjab Land Revenue (Surcharge) (Second Amendment) Ordinance, 1954, are hereby repealed, but notwithstanding such repeal anything done or any action taken in pursuance of or in exercise of any power conferred by or under the repealed Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action taken.
