Section 46 in The Airports Authority Of India Act, 1994
46. Repeal and saving .-(1) On and from the appointed date,-
(i)the International Airports Authority Act, 1971 and the National Airports Authority Act, 1985 shall stand repealed;(ii)the International Airports Authority and the National Airports Authority constituted under the aforesaid Acts shall cease to exist.(2)Notwithstanding such repeal, anything done or any action taken or purported to have been done or taken under the aforesaid Acts so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act.
