Section 34 in Uttarakhand River Valley (Development and Management) Act, 2005
34. Repeal and savings.
- The Uttar Pradesh Bhagirathi River Valley act, 1999 (U.P. Act No.14 of 1999) is hereby repealed. Notwithstanding such repeal any thing done or proceeding taken, notification issued, order passed and decision made by any Authority or officer under the repealed Act shall in so far as they are not inconsistent, with the provision of this Act be deemed to have been made, issued, passed or done by the Authority or Officer under the corresponding provision of this Act and shall have effect accordingly until they are modified, cancelled or superseded under the provision of this Act. Any asset acquired or money received under the repealed Act or by the like Authorities or the Boards constituted under other Acts applicable in the area to which its Act apply shall stand transferred to the Authority under this Act.
