Section 29 in The Illegal Migrants (Determination By Tribunals) Act, 1983
29. Repeal and saving.
(1)The Illegal Migrants (Determination by Tribunals) Ordinance, 1983, (8 of 1983.) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
