(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1937 as subsequently amended and adopted, in so far as they relate to the matters dealt with in this Act are hereby repealed with effect from the appointed date.Provided that such repeal shall not affect the previous operation of the enactments so repealed and any thing done or any action taken (including the district formed, limits defined, Courts established or constituted, appointments, rules or orders made,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to have been done or taken under the corresponding provisions of this Act and shall continue in force unless and until superseded by anything done or any action taken under this Act.(2)Notwithstanding anything in sub-section (1) or any other provisions of this Act or in any enactment repealed by sub-section (1) or in any other law or provision having the force of law, all suits, appeals and proceedings connected therewith, pending before any Court, which under this Act have to be instituted or commenced in another Court, shall, on appointed day stand transferred to such other Court and shall be continued and disposed of by such other Court in accordance with law as if such suit and proceedings had been instituted or commenced in such other Court under this Act.(3)If there be any doubt as to which Court any suit, appeal or proceedings shall stand transferred or as to which Court any appeal shall be preferred in accordance with the provisions of this Act the Court designated by the High Court shall be the Court to which such suit, appeal or proceedings shall be transferred or such appeal shall be preferred, and the decision of the High Court shall be final.
