Section 3(b) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(b)all things done and all actions taken under the Regulations in such area shall be deemed to have been done or taken under the relevant provisions of this Act, as if those provisions were in force on the date on which such things were done or actions were taken.
