Section 142(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)Notwithstanding repeal of the Acts [referred to in sub-sections (1), (2) and (2A)] [Substituted 'referred to in sub-sections (1) and (2)' by West Bengal Act No. 15 of 2017, dated 31.3.2017.], anything done or any action taken under the provisions of the said Acts or rules or regulations made thereunder, shall be deemed to have been done or taken under the provisions of this Act; and all such rules or regulations shall, if not inconsistent with the provisions of this Act, continue in force till rules or regulations are made under this Act.
