Section 8 in The Meghalaya Adaptation of Laws Order (No. 3), 1973
8.
Save as is otherwise provided by this Order, all powers which under any law in force in Meghalaya or any part thereof, were immediately before the appointed day, vested in or exercisable by any person of authority shall continue to be so vested or exercisable until other provision is made by Legislature or authority empowered to regulate the matter in question.
