Section 11 in Assam Urban Areas Rent Control Act, 1955
11. Previous decisions orders, etc., to continue.
- Notwithstanding the expiration of the Assam Urban Areas Rent Control Act, 1949 (Assam Act XIII of 1949), any decision given, order made or anything done or any action taken or any proceedings commenced under any of the provisions of the said Act and in force immediately before the commencement of this Act shall, in so far as they are not inconsistent with the provisions of this Act, continue in force and shall be deemed to have been given, made, done, taken, or commenced under the corresponding provisions of this Act.
