National Environment Appellate Authority Act, 1997

23. Repeal and saving. –

(1) The National Environment Appellate Authority Ordinance, 1997 (Ordinance No. 12 of 1997), is hereby repealed.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.