(1)The enactments specified in Schedule II are hereby repealed to the extent mentioned in the fourth column thereof:Provided that all rules prescribed, orders issued, appointments made, survey or settlement operations commenced or concluded, powers conferred and notifications published under any enactment hereby repealed, and all other rules (if any) in force on the date on which this Act comes into force relating to any of the matters hereinafter dealt with, shall (so far as they are consistent with this Act and could be prescribed, issued, made, commenced or concluded, conferred or published thereunder) be deemed to have been respectively prescribed, issued, made, commenced, concluded, or conferred and published thereunder.
