Section 127(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)Notwithstanding such repeal-(i)The repeal shall not affect the previous operation of any enactment so repealed, and anything done or action taken (including any appointment, delegation or declaration made, notification, under Rule, direction or notice issued, bye-laws framed, market area, markets, sub-markets and yards declared, established or notified, licences granted, fees levied and collected, instruments executed, any fund established or constituted) by or under the provisions of any such enactment shall in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force unless and until superseded by anything done or any action taken under this Act;(ii)The Government may, by notification, make such provisions as appears to it to be necessary or expedient-(a)for making omission from, addition to and adaptations and modifications of the Rules, notifications and orders issued under the repealed enactment ; and(b)for specifying the authority, officer or person who shall be competent to exercise such functions exercisable under any of the repealed enactment or any Rules, notifications and orders issued there under as may be mentioned in the said notification.(iii)Unless the State Government otherwise directs, the Market Committee referred to in clause (i) and the Chairperson, Vice-chairperson and members thereof shall continue until the expiry of their term under the repealed Act or till a Market Committee is constituted in accordance with the provisions of this Act, whichever is earlier.(iv)On issue of direction clause (ii) under sub section section (2), the provisions of Section shall apply as from the date specified in the direction as if the Market Committee stood dissolved on that date.
