Section 15 in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999
15. Repeal of Maharashtra Order XXVI of 1999 and saving.
(1)The Maharashtra Metropolitan Planning Committees (Constitution and Functions) (Continuance of Provisions) Ordinance, 1999 (Maharashtra Order XXVI of 1999), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of this Act.
