Section 18 in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
18. Repeal
(1)The Assam Maintenance of Public Order Act, 1947, as applicable, in the Autonomous Districts specified in part 'A' of the table appended to paragraph 20 of the Sixth Schedule is hereby repealed.(2)All order made, direction given, proceedings commenced or liability incurred under he provisions of the Assam Maintenance of Public Order Act, 1947 shall be deemed to be made, given, commenced or incurred under the respective provisions of this Act, and subsequent actions, if any with regard to any order, direction, proceeding or liability shall be in accordance with the provisions of this Act.(3)Notwithstanding the provisions in sub-section (2) above, no order made, direction given or proceedings commenced under the Assam Maintenance of Public Order Act, 1497, shall be invalid by reason of being inconsistent with any of the provisions of the Act.
