Section 2 — Repeal.

(1) The enactments mentioned in the schedule are repealed to the extent specified in the third column thereof. (2) But all rules, appointments, assessments and transfers made, notifications and proclamations issued, authorities and powers conferred, farms and leases granted, records-of-rights and other records framed, revised or confirmed, rights acquired, liabilities incurred, times and places appointed and other things done under any of the repealed enactments shall, so far as may be, be deemed to have been respectively made, issued, conferred, granted, framed, revised, confirmed, acquired, incurred, appointed and done under this Act. (3) Any enactment or document referring to any enactment hereby repealed shall be construed as referring to this Act.

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