Section 3 in The Bengal Decentralization Act, 1915
3. Saving of orders, etc., issued by previous authorities. -
Any appointment, notification, order, scheme, rule, form or by-law made or issued by an authority for the making or issuing of which a new authority is substituted by or under this Act, shall, unless inconsistent with this Act, be deemed to have been made or issued by such new authority unless and, until superseded by an appointment, notification, order, scheme, rule, form or by-law made or issued by such new authority.The Schedule[Repealed except the entries relating to the Calcutta Port Act, 1890, by Bengal Act 16 of 1946. Amendments incorporated in the principal Act.]
