Section 9(2) in The Orissa Board of Revenue Act, 1951
(2)Anything done, orders passed and appointments made under the said Acts and in force immediately before the Commencement of this Act [as amended by Orissa Board of Revenue (Amendment) Act, 18 of 1950] [Inserted vide Act No. 18 of 1957, Section 7.] shall continue in force and be deemed to have been done, passed or made under the corresponding provisions of this Act.
