LexSection 23 — Repeal and saving.
The Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
(1) The Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Ordinance, 1984 (13 of 1984), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of this Act.Open in Lexace · Ask the AI about this section