49. All notifications, orders, bye-laws, etc issued prior to formation of Board to continue in force.
-Any notification, order, scheme, bye-law form or notice made or issued and any licence or permission granted by any authority, in so far as it relates to water supply, sewerage and management of ground water, shall continue in force and shall be deemed to have been made, issued or granted under the provisions of this Act, unless it is superseded by any notification, scheme, order, regulation, form or notice made or issued or any licence or permission granted under this Act.
