(1)On the coming into force of this Act in any district or part of a district the enactments specified in the first column of the [Schedule] [Substituted vide Orissa Gazette Extraordinary No, 580/23. 5. 1994-Notin. No. 7685-Legis/23.5.1994.] so far as they are in force in the State of Orissa, shall as regards such district or part of the district, be repealed to the extent mentioned in the third column thereof:Provided that such repeal shall not affect the previous operation of such enactments or anything duly done or suffered or any right, privilege, obligation or liability acquired, accrued or incurred thereunder.(2)All rules, orders, appointments and valuations in force at the commencement of this Act, which were made under the said enactments shall, so far as they are consistent with the provisions of this Act, be deemed to have been made under this Act.(3)Every sum due to be collected in respect of arrears of cess, of expenses incurred, of fees or cost payable, of notices served or of fines imposed under the said enactments, shall be deemed to be due on such account under this Act ; and all cess re-imposed and every sum so due may be levied or realised as herein provided.
