Section 5 in Assam Land Holding (Adoption of Relationship Under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974
5. Repeal and saving and enforcement of Assam Act, XXIII 1971.
(1)On and from the date of commencement of this Act, the Acts mentioned in the Schedule shall be repealed and on such repeal the Assam ( Temporarily Settled Areas) Tenancy Act, 1971 shall come into force in the area.(2)Notwithstanding such repeal.any rule made, any order issued, any notification published, any proceedings commenced, any action taken or anything whatsoever done under the Acts so repealed, shall continue and be deemed to have continued and have effect as if made, issued, published, commenced, taken or under the provisions of this Act.
