Section 43(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(2)Notwithstanding such repeal anything done or any action taken or purported to have been done or taken under or in pursuance of the Act so repealed shall in so far as, it is not inconsistent with the provisions of this Act, be deemed to have been done or taken in pursuance of the corresponding provisions of this Act.
