Section 136(3) in Sikkim Urban and Regional Planning and Development Act, 1998
(3)Notwithstanding such repeal, anything done or any action taken or purporting to have been done or taken (including any rules, notifications or orders made or issued) in exercise of any power, conferred by or under the said Ordinance and the Act shall, so far as it is not consistent with the provisions of this Act, be deemed to have been done or taken under this Act.
