Section 7(2) in The Indian Forest (Punjab Amendment) Act, 1962
(2)Subject to the provisions of proviso to sub-section (1), anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, by-law or form framed) under the Act repealed by sub-section (1) shall, in so far as it is not inconsistent therewith, be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action under the principal Act so amended :Provided that all forests which immediately before the commencement of the Indian Forest (Punjab Amendment) Act, 1962, are, or are deemed to be First and Second Class Forests under the Act repealed by sub-section (1) shall respectively be deemed to be reserved and protected forests for the purposes of the principal Act as amended by this Act.
