(2)Subject to the provisions of the proviso to sub-section (1) anything done or any action taken (including any appointment or delegation, made, notification, order instruction or direction issued, rule, regulation, bye-law or form framed) under the Act repealed by sub-section (1) shall, in so far as it is not inconsistent therewith be deemed to have been done or taken under corresponding provision of the principal Act as amended by this Act and shall continue to be in force accordingly, unless and until superseded by any thing done or any action taken under the principal Act as so amended:Provided that Panchayati Adalats, Class I and Panchayati Adalats, Class II shall cease to function on the date of commencement of this Act.
