Section 5 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Area) Act, 1999.
5. Repeal and Savings.
(1) The Rajasthan Panchayati Raj (Modification of provisions in their Application to the Scheduled Areas) Ordinance, 1999 (Ordinance No. 4 of 1999) is hereby repealed.(2)Notwithstanding such repeal, all actions taken or orders made under the Ordinance referred in Sub-sec. (I) shall be deemed to have been taken or made under this Act or any other law as modified by this Act.
