Section 126(3) in Guwahati Metropolitan Development Authority Act, 1985
(3)Notwithstanding any repeal and inoperative of the relevant sections referred to in sub-section (1) and sub-section (2) anything done or anything purported to be 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 and regulations are made under this Act.
