Section 100(3) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(3)Subject to the provisions contained in sub-section (2), any appointment, rule, order, notification or proclamation made or issued, any lease rent right or liability granted, fixed acquired or incurred and any other thing done or action taken under any of the enactment or parts thereof repealed under sub-section (1) shall, in so far as it is not inconsistent with the provisions of this Act brought in to force, be deemed to have been made, issued, granted, fixed, acquired, incurred, done or taken under this Act and shall continue to be in force until superseded by anything done or any action taken under this Act.
