Section 47(2) in Telangana Weights and Measures (Enforcement) Act, 1958
(2)Notwithstanding such repeal, anything done or any action taken (including any rule notification or order issued) in the exercise of any power conferred by or under the said Ordinance 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 day on which such thing was done or action was taken.
