Section 24 in Hyderabad City Water Supply Act 1954
24. Repeal and Savings.
(1)All existing Regulations and Orders pertaining to water supply by the Hyderabad City Water Works are hereby repealed.(2)Notwithstanding such repeal any rules made, action taken or anything done under the provisions of the said Regulations and Orders shall be deemed to have been made, taken or done under this Act and all sums of money due to the Department when this Act comes into force shall be deemed to be due to the Department under the Act.
