Section 28 in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
28. Repeal of Maharashtra Ordinance VII of 2018 and saving.
(1)The Maharashtra Infrastructure Development Enabling Authority Ordinance, 2018 (Maharashtra Ordinance VII of 2018), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the said Ordinance, shall be deemed to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.
