(1)The enactments mentioned in the Schedule are hereby repealed to the extent specified in the fourth column thereof.(2)All rules and appointments made, notifications and orders issued, authorities and powers conferred, farms and leases granted, rights acquired, liabilities incurred and other things done under any of the said enactments shall, so far as they are consistent with this Act, be deemed to have been respectively made, issued, conferred, granted, acquired, incurred and done under this Act.
