Section 23 in The Gujarat Agricultural Pests and Diseases Act, 1980
23. Repeal and savings.
(1)On the commencement of this Act,-(a)the Bombay Agricultural Pests and Diseases Act, 1947 (Bombay XLI1I of 1947), and(b)the Gujarat Agricultural Pests and Diseases Ordinance, 1980 (Gujarat Ordinance 5 of 1980) shall stand repealed:Provided that anything done or any action taken under the provisions of the Act so repealed shall, so far as it is not inconsistent with the provisions of this Act continue in force and be deemed to have been done or taken under the corresponding provisions of this Act unless and until it is superseded by anything done or any action taken under the provisions of this Act.(2)Notwithstanding the repeal of the said Ordinance, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provision of this Act.
