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5. Repeal and saving.- (1) The Delhi Land Reforms (Amendment) Ordinance, 1966 (2 of 1966), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act as if this Act had commenced on the 5th day of February, 1966.    |
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