Section 31(1) in The Mizoram Civil Courts Act, 2005
(1)The provisions of Rules for Regulation of Procedure of Officers to Administer Justice in Lushai Hills published under the Government of Assam, Notification No. 2530 (a) A.P. dated 25th March, 1937 as subsequently amended and adopted, in so far as they relate to the matters dealt with in this Act are hereby repealed with effect from the appointed date.Provided that such repeal shall not affect the previous operation of the enactments so repealed and any thing done or any action taken (including the district formed, limits defined, Courts established or constituted, appointments, rules or orders made, functions assigned, powers granted seals or forms prescribed, jurisdiction defined, or vested and notifications or notices issued by or under the provisions thereof are deemed to have been done or taken under the provisions of this Act) shall, in so for as it is not inconsistent with the provisions of this Act be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force unless and until superseded by anything done or any action taken under this Act.
