Section 12 in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
12. Repeal of Maharashtra Ordinance I of 2006 and saving.
(1)The Regularisation of Unauthorized Developments in the City of Ulhasnagar Ordinance, 2006, is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any notification issued) under the said Ordinance shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of this Act.
