Section 36 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
36. Repeal and savings.
- The Andhra Pradesh (Andhra area) Commercial Crops Markets Act, 1933 and the Andhra Pradesh (Telangana Area) Agricultural Market Act, 1339F, are hereby repealed;Provided that-(a)any area declared to be a notified area or market under nay of the Acts so repealed shall be deemed to have been declared under this Act [xx];(aa)any area declared to be a notified area or market or market-yard by or under any of the Acts so repealed shall be deemed to have been declared to be a notified market area under this Act for the purpose of section 12;(b)Any market committee constituted under any of the Acts so repealed and existing immediately before the commencement of this Act shall be deemed to have been constituted under this Act until a market committee is constituted under this Act in its place and on such constitution all the assets and liabilities of the market committee so deemed to have been constituted shall devolve on the market committee so constituted under this Act;(c)The repeal shall not affect the previous operation of the Acts so repealed or anything duly done thereunder and anything done or any action taken under the said Acts shall be deemed to have been done or taken under this Act and shall continue to be in force unless and until superseded by anything done or any action taken under this Act.
