16. Savings in respect of execution of certain decrees by Collectors.- Where, before the commencement of this Act, the execution of a decree has been transferred to the Collector under section 68 of the principal Act and is pending before the Collector on such commencement, then, notwithstanding the omission of sections 68 to 72 inclusive and the Third Schedule to the principal Act, the decree shall be executed by the Collector in accordance with the provisions of the said sections and the said Schedule, as if this Act had not been passed.