Section 59 in Maharashtra Groundwater (Development and Management) Act, 2009
59. Repeal and saving.
(1)The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Act, 1993 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under or in pursuance of the said Act before such repeal, shall continue to have effect in relation thereto and section 7 of the Bombay General Clauses Act, 1904, shall apply with respect to the repeal of the said Act.
