Section 47 in The Basavakalyan Development Board Act, 2005
47. Repeal and Savings.
(1)The Basavakalyan Development Board Ordinance, 2004 (Karnataka Ordinance 4 of 2004) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.
