Section 22 in The Maharashtra Devdasi System (Abolition) Act, 2005
22. Repeal and saving.
(1)The Bombay Devdasis Protection Act, 1934 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under or in pursuance of the said Act before such repeal, shall continue to have effect and section 7 of the Bombay General Clauses Act, 1904, shall apply with respect to the repeal of the said Act.
