Section 199(3) in The Tripura Land Revenue And Land Reforms Act, 1960
(3)Subject to the provisions contained; In, sub-section (2), any appointment, rulu order, notification or proclamation made or issued, any lease, rent, right or liability granted, fixed, acquired or Incurred and any other thing done or action taken under any of the enactments or parts thereof repealed, under sub-section (1) shall, in so far as it Is not inconsistent with the provision of this Act brought Into force, be deemed to have been made, issued, granted, fixed acquired, incurred, done or taken under this Act and shall continue to be in force until, superseded by anything done or any action taken under this Act.
