(1)The Northern India Canal and Drainage Act, 1873, is hereby repealed in its application to the Chhattisgarh.(2)The Central Provinces Canal Management Act, 1919, and the Central Provinces Canal Management (Amendment) Act, 1923, are hereby repealed.(3)But changes created, powers vested, rules, orders, appointments, agreements and contracts made, and suits instituted and proceedings taken under any of the said Acts shall, as far as may be, deemed to have been respectively duly created, vested, made, instituted and taken under this Act.
