Section 19 in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
19. Repeal of Mah. Ord. No. VIII of 1976 and savings.-
(1)The Maharashtra Tribals Economic Condition (Improvement) Ordinance, 1976 (Mah. Ord. VIII of 1976), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any appointment or authorisation made or any notification or order issued) under the Ordinance so repealed shall be deemed to have been done, taken, made or issued, as the case may be, under the corresponding provisions of this Act.
