(1) The Administration of Evacuee Property ordinance, 1949 (27 of 1949 ), Hybd. Reg. 12 of 1359 F and the Hyderabad Administration of Evacuee Property Regulation, are hereby repealed.

(2) If, immediately before the commencement of this Act, there is in force in any State to which this Act extends any law which corresponds to this Act and which is not repealed by sub- section (1), that corresponding law shall stand repealed.

(3) The repeal by this Act of the Administration of Evacuee Property Ordinance, 1949 (27 of 1949 ), Hybd. Reg. 12 of 1359 F or the Hyderabad Administration of evacuee Property Regulation or of any corresponding law shall not affect the previous operation of that Ordinance, Regulation or corresponding law, and subject thereto, anything done or any action taken in the exercise of any power conferred by or under that Ordinance, Regulation or corresponding law, shall be deemed to have been done or taken in the 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 was taken.]