Section 157 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
157. Continuance of orders under certain enactments.
- Notifications published, declarations and rules made, place appointed, agreements filed, scales prescribed, forms framed, appointment made and powers conferred under any enactment relating to matters dealt with this Code shall, so far as they are consistent with this Code, have the same force and effect as if they had been respectively published, made, appointed, filed, prescribed, framed and conferred under this Code and by the authority empowered thereby in such behalf.
