Section 60 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
60. Repeal and Saving.
(1)The provisions of the Rules for the Administration of Justice in the North Cachar Hills Sub-Division published under the Government of Assam Notification No. 2530 (c)-A.P., dated the 25th March, 1937, as subsequently modified and adopted, in so far as they relate to the matters dealt with in these Rules, are hereby repealed with effect from the appointed day.(2)Notwithstanding such repeal every suit, appeal, application for revision, proceedings and other business relating to both Civil and Criminal justice, pending on appointing day before the Court of the Deputy Commissioner, United District of Mikir and North Cachar Hills or his Assistants or the Sub-Divisional Officer, North Cachar Hills shall be transferred or deemed to have been transferred for disposal to the Court which would have been competent to entertain and dispose of such suit, appeal, application for revision, proceedings or business, had these rules been in force on the date of institution or commencement of the same and the latter Court shall deal with and dispose of the same in accordance with law.Appendix I[Vide Rule 43(2)]I-Registers of Petitions
