The Andhra Pradesh (Andhra Area) Gaming Act, 1930, Act III of 1930 and the Andhra Pradesh (Telangana Area) Gaming Act, 1305 F. Act II of 1305 F are hereby repealed:Provided that such repeal shall not affect the previous operation of the said Acts and subject thereto, anything done or any action taken in the exercise of any powers conferred by or under the Acts so repealed shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act were in force on the date on which such thing was done or action was taken.
