Section 127(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)Subject to the provisions of sub-section (1), anything done or any action taken including any appointment, delegation or transfer made, notification, proclamation, order, instruction or direction issued, authorities and powers conferred, rights acquired and liabilities incurred, rule, regulation, form or scheme framed, date, time and place appointed and other things done, under the repealed Act or law shall -(a)be deemed to have been done or taken under the corresponding provisions, if any, of this Act;(b)continue in force unless and until directed otherwise or superseded by anything done or any action taken under this Act by the State Government or by other competent authority.
