Section 71(2) in Kerala Water Supply and Sewerage Act, 1986
(2)Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the said Ordinance shall be deemed to have been done or taken under this Act.(a)in the proviso to clause (ii), for the words "rupees one crore" the words "rupees five crores" shall be substituted;(b)in the proviso to clause (iv), for the words "rupees one crore", the words "rupees five crores" shall be substituted.
