Section 47 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
47. Transitional provisions.
(1)Any scheme, contract, document, licence, consent or resolution prepared, made, granted, approved or issued by or on behalf of an erstwhile department, shall, except as otherwise expressly provided in this Act or any other written law, continue and be deemed to have been prepared, made, granted or approved by the successor Authority.(2)Where anything has been commenced by or on behalf of an erstwhile department, before the date of commencement of this Act, such thing may be carried on and completed by or under the authority of a successor Authority.(3)In any written law and in any document, unless the context otherwise requires, any reference to an erstwhile department shall be construed as a reference to the successor Authority.(4)The provisions set out in the Third Schedule with respect to the transfer of assets, liabilities, functions and employees of an erstwhile department shall have effect.
