(2)Notwithstanding the repeal of the said Act, all orders passed or purported to have been passed, decisions made or purported to have been made, proceedings or actions taken or purported to have been taken and things done or purported to have been done by the Sree Guruvayoor Devaswom Managing Committee or the Administrator or the Renovation Executive Committee under the said Act shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been passed, made, taken or done by the appropriate authority under this Act as if this Act were in force on the dates on which such orders, decisions, proceedings, actions and things were passed, made, taken or done or purported to have been passed, made, taken or done.
