Section 34(2) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000
(2)Notwithstanding such repeal, anything done or any action taken in exercise of any powers conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of powers conferred by or under this Act as if this Act were in force on the day on which such thing or action was done or taken.Notifications[G.S.R. 36 dated the 10th October, 1983. - In exercise of the power conferred by section 2(a) of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 (Bihar Act 4 of 1983), the Governor of Bihar is pleased to authorise Shri Subodh Kumar Keshav, I.A.S. Additional District Magistrate, Patna as appellate authority to discharge the duties and functions of appellate authority in cases filed under the jurisdiction of Patna District under the provisions of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982.][S.O. 811 dated the 28 June, 1986. - In exercise of the powers conferred by clause (a) to section 2 of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 (Bihar Act IV of 1983), the State Government have been pleased to empower the Additional Collector also to perform the functions of an Appellate Authority under the said Act in respect of the areas comprised within the limit of his district.][S.O. 813 dated the 28th June, 1986. - In exercise of the powers conferred by clause (c) to section 2 of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 (Bihar Act IV of 1983), the State Government have been pleased to appoint the Deputy Collector, Land Reforms also to perform the functions of a Controller under the said Act in respect of the areas comprised within the limit of his Subdivision.]
