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Authority Ordinance, 1997 (Ordinance No. 12 of 1997), is hereby repealed.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.