Section 28A(5) in Maharashtra Land Improvement Schemes Act, 1942
(5)Any appointment, notification, order, rule, notice, report or delegation made or issued under any of the Act so repealed shall continue in force in so far as such appointment, notification, order, rule, notice, report or delegation is not inconsistent with the provisions of this Act, until it is superseded by an appointment, notification, order, rule, notice, report or delegation made or issued under this Act.] [Section 28A was inserted by Bombay 30 of 1958, section 18.]
