Section 14(3) in The Assam Board of Revenue Act, 1962
(3)Notwithstanding such repeal under sub-sections (1) and (2), any decision taken, order made, anything done or any proceeding commenced under any of the provisions of the Act repealed shall, in so far as they are not inconsistent with the provisions of this Act continue in force and shall be deemed to have been taken, done or commenced under the corresponding provisions of this Act.
