- The Naga Hills Jhumland Regulation 1946 (Regulation III of 1946) and Balipara/Tirap/Sadia, Frontier Tract. Regulation,1946 Regulation III, IV and V of 1947 in so far as they are applicable to Nagaland shall stand repealed provided that such repeal shall not effect :-(1)the previous operation of the said Regulation or anything duly done or suffered thereunder, or(2)any rights, privilege, obligation or liability acquired, accrued or incurred under the said Regulation, or(3)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Regulation, or -(4)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty forfeiture of punishment as aforesaid;Provided further that anything done of any action taken including any appointment or delegation made, rule, notification, instruction, or direction made, certificate or permission granted under the Regulation hereby repealed shall be deemed to have been done or taken under the corresponding provision of this Act and shall continue to be in force accordingly unless and until superseded by anything done or by action taken under this Act.
