- The Indian Forest Act, 1927 (6 of 1927) and the Madras Forest Act, 1882 (Madras Act 5 of 1882) (hereinafter referred to as the 'said Acts') in their application to the State of Orissa are hereby repealed :Provided that -(a)any forest or land declared or deemed to be a reserved forest or protected forest or village forest under any of the said Acts shall be deemed to be a reserved forest, protected forest or, as the case may be, village forest under this Act; and(b)all rules and orders made, notifications and notices issued, licences, passes and permits granted, fees levied, imposed or assessed, proceedings instituted and all actions taken and things done under any of the said Acts shall be deemed to have been respectively made, issued, granted, levied, imposed or assessed, instituted, taken or done under this Act and shall continue in force until new provisions are made under this Act.
