Section 33(3) in The Maharashtra Khar Lands Development Act, 1979
(3)Any scheme, licence, permission, appointment, rule, by-law, regulation, notice, notification or order made, issued or granted under the repealed Act and in force immediately before the commencement of this Act shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to be made, issued or granted under this Act and continue in force until it is duly modified or revoked by a competent authority under this Act.
