Section 27 in The Bihar and Orissa General Clauses Act, 1917
27. Continuation of orders, etc. issued under enactments repealed and re-enacted.
- Where any enactment is repealed and re-enacted by a Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.] with or without modification, then, unless it is otherwise expressly provided, any appointment, notification, order, scheme, rule, bye-law or form, made or issued under the repealed enactment, shall, so far as it is not inconsistent with the provisions re-enacted, continue in force and be deemed to have been made or issued under the provisions so re-enacted, unless and until it is superseded by any appointment, notification, order, scheme, rule, bye-law or form made or issued under the provisions so re-enacted.
