Section 4 in Code of Civil Procedure (Maharashtra Amendment) Act, 2018
4. Repeal of Maharashtra Ordinance XVIII of 2018 and saving.
(1)The Code of Civil Procedure (Maharashtra Amendment) Ordinance, 2018, (Maharashtra Ordinance XVIII of 2018) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provisions of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.
