Section 24 in Kerala Survey and Boundaries Act 1961
24. Repeal and savings.
(1)The Madras Survey and Boundaries Act, 1923, (Act VIII of 1923) as in force in the Malabar District referred to in sub-section (2) of section 5 of the States Reorganisation Act, 1904 (Act X of 1904) and the Cochin Survey Act II of 1074, are hereby repealed.(2)Notwithstanding such repeal, -(a)anything done or any action taken, including any appointment or delegation made, order or direction issued or rule made under any of the aforesaid Acts shall be deemed to have been made or issued under the corresponding provision of this Act shall continue in force accordingly unless and until superseded by anything done or any action taken under this Act ;(b)all suits and other proceedings under any of the aforesaid Acts pending at the commencement of this Act before any court or Act, as if that aforesaid Act had continued in force and it is Act had not been passed.
