Section 1(3) in The Jammu and Kashmir Chowkidari Act, 1956
(3)Repeal and savings. - From the date this Act comes into force, all previous orders, circulars and rules, so far as they are repugnant to this Act, shall be deemed to have been repealed ;But all appointments made, orders issued, limits fixed or things done under orders, circulars and rules hereby repealed shall be deemed to have been respectively made, issued, fixed or done under this Act.
