Section 2(1) in The Pepsu Court of Wards Act, 2008
(1)The Patiala Court of Wards Act 2000, is hereby repealed :Provided that all rules and appointments made, notifications and orders issued, authorities and powers conferred, farms and leases granted, rights acquired, liabilities incurred and other things done under the Act hereby repealed shall, so far as may be, be deemed to have been respectively made, issued, conferred, granted, acquired, incurred and done under this Act.
