(1)With effect from the date of coming into force of this Act, the Bengal, Agra and Assam Civil Courts Act, 1887 (12 of 1887), shall stand repealed in its application to the State of Orissa.(2)Notwithstanding such repeal, all Courts constituted, appointments made, rules framed, notifications and orders issued, jurisdictions and powers conferred and lists published under the Act so repealed, shall be deemed to have been respectively constituted, made, framed, issued, conferred and published under this Act.
