25. [ Repeal and saving. [Section 25 was inserted by Gujarat 34 of 1961, section 9.]
(1)On the commencement of the Bombay Village Police (Gujarat Extension and Amendment) Act 1961(Gujarat XXXIV of 1961), the Saurashtra Village Police Ordinance, 1949 (Saurashtra Ordinance XXXII of 1949), and the Bombay Village Police Act, 1867 (Bombay VIII of 1867), as extended to the Kutch area of the State of Gujarat shall stand repealed.(2)The provisions of the Bombay General Clauses Act, 1904 (Bombay I of 1904), shall apply to such repeal;Provided that anything done or any action taken under the provisions of the laws hereby repealed shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force until superseded by anything done or any action taken under the provisions of this Act.].
