Section 10 in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956
10.
Save as otherwise provided by this Order, all powers, which under any existing law were, immediately before the appointed day, vested in or exercisable by any person or authority shall continue to be so vested or exercisable until other provision is made by or under the Act or by the Legislature of the State of Madhya Pradesh or other authority empowered to regulate the matter in question.
