Section 2(3) in The Bombay Extension of Laws to Non-Scheduled (Partially Excluded) Areas Act, 1954
(3)All appointments, delegations, rules, regulations, bye-laws, notifications, orders, schemes and forms made or issued or deemed to have been made or issued under the said Acts and in force shall be deemed to extend to, and be in force in, the said areas until repealed, modified or revised by any competent authority.
