Section 12 in The Bombay Electricity (Special Powers) Act, 1946
12. Service of orders or directions. - Every order or direction made or issued under this Act shall as far as may be, be served in the manner prescribed in section 53 of the Indian Electricity Act, 1910 (IX of 1910).
[13. Repeals and savings. - (1) On the commencement of this Act in that part of the State of Bombay to which it is extended by the Bombay Electricity (Special Powers) (Extension and Amendment) Act, 1958 (Bombay II of 1959), the Saurahstra Electricity (Special Powers) Act, 1953 (Saurahstra Act, III of 1953), shall stand repealed.(2)Notwithstanding such repeal, anything done or action taken (including any orders made or deemed to be made, or proceedings pending) under any provisions of the Act so repealed, shall be deemed to have been done, taken, made or pending under the provisions of this Act; and accordingly such proceedings shall be continued and disposed of under the provisions of this Act.]
