(3)An Order made by His Majesty in Council by virtue of the preceding subsection may, without prejudice to the generality of the words of that subsection, contain provisions with respect to-(a)the continuing validity of all Acts, orders, ordinances and regulations in force in Aden immediately before the appointed day;(b)the continuing validity of lawful acts done by any authority in. Aden before the appointed day;(c)the validity and continuance of proceedings commenced before the appointed day in any Court of Justice in, or having jurisdiction in, Aden ; and(d)the enforcement by or against the Government of Aden of claims which, if this Act had not been passed, might have been enforced by or against the Secretary of State in Council in connection with the administration of Aden.
