Section 13(2) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976
(2)Notwithstanding such repeal, anything done or any action taken under these rules so repealed which is not inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules as if the said rules were in force at the time such thing was done or action was taken and shall continue to be in force, unless and until superseded by anything done or any action taken under these rules.]
