(1)The Assam Panchayat Ordinance, 1994, is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act came into force on the date on which the said ordinance came into force.[Inserted by Act No. 3 of 2018, dated 17.3.2018.]
