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46. Repeals and savings.- (1) The Delhi and Ajmer-Merwara Rent Control Act, 1947 (19 of 1947) is hereby repealed. (2) Notwithstanding such repeal, all suits and other proceedings pending at the commencement of this Act, whether before any court or the Rent Controller appointed under the Fourth Schedule to the said Act, shall be disposed of in accordance with the provisions of the said Act as if the said Act had continued in force and this Act had not been passed: Provided that the procedure laid down in this Act shall, as far as may be, apply to suits and other proceedings pending before any court. (3) Part IV of the Bombay Rents, Hotel Rates and Lodging House Rates (Control) Act, 1944 (Bombay Act VII of 1944) as extended to the Municipality of New Delhi, the Notified Area of the Civil Station, Delhi and the Municipality of Delhi by a notification of the Government of India in the late Department of Works, Mines and Power No.1884-W.II/47, dated the 18th March, 1947 shall cease to have effect in the said areas; and for the removal of doubts; it is hereby declared that section 6 of the General Clauses Act, 1897 (X of 1897) shall apply in relation to such cesser as it applies in relation to the repeal of an enactment by a Central Act.    |
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