25. Continuation of orders, etc., issued under enactments repealed and re-enacted.
Where any enactment is, after the commencement of his Act repealed and re-enacted by a Bengal Act or West Bengal Act with or without modification, then, unless it is otherwise expressly provided, any appointment, order, scheme, rule, bye-law, notification. or form made or issued under the repealed enactment shall, so far as it is not inconsistent with the provisions re-enacted, continue in force, and be deemed to have been made or issued under the provisions so re-enacted, unless and until t is superseded by any appointment, order, scheme, rule, bye-law, notification or form, made or issued under the provisions so re-enacted.Miscellaneous
