Section 17 in The U.P. Antarim Zila Parishad Act, 1958
17. Repeals, Savings, etc.
(1)The Uttar Pradesh Antarim Zila Parishad Ordinance, 1958 is hereby repealed and the provisions of sections 6 and 24 of the U.P. General Clauses Act, 1904, shall apply as if it had been an enactment repealed by an Uttar Pradesh Act.(2)All actions taken under sections 3, 4, 5, 8 and 10 of the Ordinance referred to in sub-section (1) shall be deemed to have been taken under the corresponding provision of the Act and the Antarim Zila Parishad constituted and for the time being functioning under the said Ordinance shall be deemed to be Antarim Zila Parishad constituted and functioning under this Act.
