Section 71 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
71. Repeal of Mah. Ord. XVIII of 1997 and saving.
(1)The Maharashtra Tapi Irrigation Development Corporation Ordinance, 1997 is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken (including any notification issued or nomination, appointment or rules made) under the said Ordinance shall be deemed to have been done, taken, issued or made, as the case may be, under the corresponding provisions of this Act.
