LexSection 24 — Continuation of orders, etc., issued under enactments repealed and re-enacted.
The General Clauses Act, 1897
Where any 1 [Central Act] or Regulation, is, after the commencement of this Act, repealed and re-enacted with or without modification, then, unless it is otherwise expressly provided any 2 [appointment notification], order, scheme, rule, form or bye-law, 2 [made or] issued under the repealed Act or Regulation, shall, so far as it is not inconsistent with the provisions re-enacted, continue in force, and be deemed to have been 2 [made or] issued under the provisions so re-enacted, unless and until it is superseded by any 2 [appointment notification,] order, scheme, rule, form or bye-law, 2 [made or] issued under the provisions so re-enacted 3 [and when any 1 [Central Act] or Regulation, which, by a notification under section 5 or 5A of the 4 Scheduled Districts Act, 1874, (14 of 1874) or any like law, has been extended to any local area, has, by a subsequent notification, been withdrawn from the re-extended to such area or any part thereof, the provisions of such Act or Regulation shall be deemed to have been repealed and re-enacted in such area or part within the meaning of this section].Open in Lexace · Ask the AI about this section