Section 30(2) in The Tripura Agricultural Debtors Relief Act, 1975
(2)Notwithstanding such repeal, anything done, any action taken, all modifications published, powers conferred, forms prescribed, orders rules and appointments made under the said Ordinance, shall be deemed respectively to have been done, taken, published, conferred, prescribed or made under the corresponding provisions of this Act as if this Act had come into force on the seventeenth day of September. 1975
