Section 25(2) in The Bombay Village Police Act, 1867
(2)The provisions of the Bombay General Clauses Act, 1904 (Bombay I of 1904), shall apply to such repeal;Provided that anything done or any action taken under the provisions of the laws hereby repealed shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force until superseded by anything done or any action taken under the provisions of this Act.].
