Section 18(2) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
(2)All order made, direction given, proceedings commenced or liability incurred under he provisions of the Assam Maintenance of Public Order Act, 1947 shall be deemed to be made, given, commenced or incurred under the respective provisions of this Act, and subsequent actions, if any with regard to any order, direction, proceeding or liability shall be in accordance with the provisions of this Act.
