Section 43(2) in The Mizo District (Forest) Act, 1955
(2)Notwithstanding such repeal all actions taken, orders made or directions given under the provisions of the Lushai Hills District (Forest) Act, 1953 shall be deemed to be taken, made or given under the respective provisions of this Act and subsequent actions, if any, with regard to any action, order or direction shall be in accordance with the provisions of this Act.
