Section 2 in The Court of Wards Act, 1977 (1920 A.D.)
2. Existing rules etc., to be deemed under the Act.
- All rules and appointments made, notifications and orders issued, authorities and powers conferred, forms and leases granted, rights acquired, liabilities incurred and other things done heretofore in matters dealt with by this Act shall, so far as may be, be deemed to have been respectively made, issued, conferred, granted, acquired, incurred and done under this Act.
