24. Continuation of orders, etc., issued under enactments repealed and re-enacted
.Where any Central Act or Regulation, is, after the commencement of this Act, repealed and re-enacted with or without modification, then, unless it is otherwise expressly provided any [appointment, notification] [Inserted by Act 1 of 1903, Section 3 and Sch.II.], order, scheme, rule, form or bye-law, [made or] [Inserted by Act 1 of 1903, Section 3 and Sch.II.] issued under the repealed Act or Regulation, shall, so far as it is not inconsistent with the provisions re-enacted, continue in force, and be deemed to have been [made or] [Inserted by Act 1 of 1903, Section 3 and Sch.II.] issued under the provisions so re-enacted, unless and until it is superseded by any [appointment, notification] [Inserted by Act 1 of 1903, Section 3 and Sch.II.], order, scheme, rule, form or bye-law [made or] [Inserted by Act 17 of 1914, Section 2 and Sch.I.] issued under the provisions so re-enacted [and when any [Central Act] [Inserted by Act 1 of 1903, Section 3 and Sch.II.] or Regulation, which, by a notification under section 5 or 5-A of the [Scheduled Districts Act, 1874 (14 of 1874)] [Repealed by A.O.1937.] or any like law, has been extended to any local area, has, by a subsequent notification, been withdrawn from and re-extended to such area or any part thereof, the provisions of such Act or Regulation shall be deemed to have been repealed and re-enacted in such area or part within the meaning of this section.]Miscellaneous
