Section 131(3) in Mizoram (Land Revenue) Act, 2013
(3)Subject to the provisions contained in sub-section (2), any appointment, rule, order, notification, or proclamation made or issued, any lease, permission, rent, right or liability granted, fixed, acquired or incurred and any other thing done or action taken under any of the enactments or parts thereof repealed under sub-section (1) shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been made, issued, granted, fixed, acquired, incurred, done or taken under this Act and shall continue to be in force until superseded by anything done or any action taken under this Act.
