(1)On and from the date of commencement of this Act, the following enactments with all amendments thereof as in force in the State shall stand repealed, namely -(a)The Assam Land and Revenue Regulation, 1886 (Assam Act No. 1 of 1886) as extended to Mizoram and as adapted.(b)The Lushai Hills District (House Site) Act, 1953 as adapted.(c)The Lushai Hills District (Jhumming) Regulation 1954 as adapted.(d)The Mizo District (Land and Revenue) Act, 1956 as adapted.(e)The Mizo District (Agricultural Land) Act, 1963, as adapted.(f)The Mizo District (Transfer of Land) Act, 1963 as adapted.(g)The Mizoram Land Holding and Settlement Act, 2000 (Mizoram Act no. 1 of 2001).(h)The Mizoram (Taxes on Land, Building and Assessment of Revenue) Act 2004.(2)The repeal of any enactment or part thereof by sub-section (1) shall not affect -(a)The previous operation of such enactment or anything duly done or suffered thereunder.(b)Any right, privilege, obligation or liability acquired, accrued or incurred under such enactment.(c)Any penalty, forfeiture or punishment incurred in respect of any offence committed against such enactment.(d)Any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment arisen or awarded under any of the enactments as aforesaid, and any such investigation,, legal proceeding or remedy may be instituted or enforced and any such penalty, forfeiture or punishment may be imposed, as if any such enactment or part thereof had not been repealed.(3)Subject to the provisions contained in sub-section (2), any appointment, rule, order, notification, or proclamation made or issued, any lease, permission, rent, right or liability granted, fixed, acquired or incurred and any other thing done or action taken under any of the enactments or parts thereof repealed under sub-section (1) shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been made, issued, granted, fixed, acquired, incurred, done or taken under this Act and shall continue to be in force until superseded by anything done or any action taken under this Act.(4)Any custom or usage prevailing on the date of commencement of this Act and having the force of law shall, if such custom or usage is repugnant to or inconsistent with any provision of this Act, cease to be operative to the extent of such repugnance or inconsistency.
