Section 22 in The U.P. Bhagirathi River Valley Authority Act, 1999
22. Repeal and saving.
(1)The Uttar Pradesh Bhagirathi River Valley Authority Ordinance, 1998 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under this Act, as if the provisions of this Act were in force at all material times.
