7. Continuance of orders, etc., issued under certain repealed enactments.
- Every appointment, order, rule, notification or form made or issued under-(a)the Land Registration Act, 1876, as amended by the Bengal Land Registration (Amendment) Act, 1906,(b)the Bengal Military Police Act, 1892, or(c)the Bengal Disorderly Houses Act, 1906,shall, so far as it is not inconsistent with -(i)the Land Registration Act, 1876, as amended by the Eastern Bengal and Assam Land Registration (Amendment) Act, 1907,(ii)the Eastern Bengal and Assam Military Police Act, 1912, or(iii)the Eastern Bengal and Assam Disorderly Houses Act, 1907,as the case may be, continue in force, and be deemed to have been made or issued under that Act, unless and until it is superseded by any appointment, order, rule, notification or form made or issued under that Act.
