Section 10 in The Gujarat Regularisation of Unauthorised Development Act, 2001
10. Repeal and savings.
(1)The Gujarat Regularisation of Unauthorised Development Ordinance, 2001 (Gujarat Ordinance 3 of 2001), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance, shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under this Act.
