Section 3 in The Himachal Pradesh Land Revenue Act, 1953
3. Savings.
- All rules, appointments, assessments, partitions and transfers made, notifications, proclamations, and orders issued, authorities and powers conferred, record-of-rights and other records framed, rights acquired and liabilities incurred, times and places appointed and other things done under the Acts, Regulations, Rules and Robkars hereby repealed, shall be deemed to have been respectively made, issued, conferred, framed, acquired, incurred, appointed and done under this Act.
