Section 5(2) in The Rajasthan Laws (Application to Sirohi) Act, 1953
(2)Subject to the provisions of sub-section (1), anything done or any action taken or purporting to have been done or taken before the commencement of the Act (including any appointment or delegation made, notification order instruction or direction issued rule, regulation, form, bye law or scheme framed, certificate obtained, permit or licence granted) under any law hereby repealed shall be deemed to have been done or taken under the corresponding Rajasthan Law declared by this Act to be applicable to Sirohi and shall continue to be in force accordingly unless and until supersede by anything done or any action taken under the said Rajasthan Law.
