3. Repeal and saving.

(1) The Andhra Pradesh Reorganisation (Amendment) Ordinance, 2014 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Andhra Pradesh Reorganisation Act, 2014, as amended by the said Ordinance, shall be deemed to have been done or taken under the provisions of that Act, as amended by this Act.