Section 2(2) in The Hyderabad Court of Wards Act, 1350 F
(2)The person or property taken under superintendence, rules enforced, appointments made, notifications and orders issued, powers conferred and duties imposed, contracts, leases and pattas granted, rights acquired, liabilities incurred and acts done under the said Act or any enactment repealed thereby, shall, so far as they are not inconsistent with this Act, be deemed to have been taken under superintendence, enforced, made, issued, conferred, imposed, granted, acquired, incurred and done under this Act.
