Section 27 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
27. Repeal and savings.-
As soon as this Act comes into force "The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Ordinance, Samvat 2009" shall stand repealed.Provided that all orders made, actions taken and repeals effected under the said Ordinance shall be deemed to have been made, taken or effected under this Act.Provided further that all settlements established under any law relating to criminal tribes in force in any Covenanting State of Madhya Bharat and existing at the commencement of this Act shall be deemed to have been established under section 17 of this Act and all rules made in respect of them shall until they are superseded by rules made under this Act be deemed to have been made under section 26 of this Act.
