Section 23 in C. P. and Berar General Clauses Act, 1914
23. Continuation of orders, etc., issued under enactments repealed and re-enacted.
- Where any enactment is, after the commencement of this Act, repealed and re-enacted by a [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.], with or without modification, then, unless it is otherwise expressly provided, any appointment, order, scheme, rule, by-law notification or form made or issued under the repealed enactment shall, so far as it is not inconsistent with the provisions re-enacted, continue in force, and be deemed to have been made or issued under the provisions so re-enacted, unless and until it is superseded by any appointment, order, scheme, rule, by-law, notification or form made or issued under the provisions so re-enacted.Miscellaneous
