Section 32 in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
32. Repeal and saving.
(1)Shri Kashi Vishwanath Special Area Development Board Varanasi Ordinance, 2018 (U.P. Ordinance 9 of 2018) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance, referred to in sub-section (1) shall be deemed to have been done or taken under this Act as if the provisions of this Act were in force at all material times.
