Section 24 in U.P. Prayagraj Mela Authority, Allahabad, Act, 2017
24. Repeal and saving.
(1)The Uttar Pradesh Prayagraj Mela Authority, Allahabad Ordinance, 2017 (U.P. Ordinance No. 4 of 2017) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material times.
