Section 2(2) in The Rajasthan Court of Wards Act, 1951
(2)But all rules and appointments made,notifications and orders issued, authorities and powers conferred, farms and leases granted, rights acquired, liabilities incurred, and other things done under the laws and enactments hereby repealed shall so far as may be, be deemed to have been made, issued, conferred, granted, acquired, incurred and done under this Act.
