Section 20(2) in The Coal Mines Nationalisation Laws (Amendment) Act, 1986
(2)Notwithstanding such repeal, anything done or any action taken under the Coking Coal Act or the Coal Mines Act, as amended by the said Ordinance, shall be deemed to be have been done or taken under the Coking Act or, as the case may be, the Coal Mines Act, as amended by this Act.
