Section 2 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
2. Repeal of Ben. Act 2 of 1912. -
(1)The Bengal Mining Settlements Act, 1912, is hereby repealed:Provided that-(i)any mining settlement declared, Mines Board of Health appointed, limits defined, appointment, rule, by-law or order made, notification or notice issued, expenses charged or assessed, or contract entered into under the said Act, shall, so far as may be, be deemed to have been respectively declared, established, defined, made, issued, charged or assessed, or entered into under this Act;(ii)any legal proceeding commenced under the said Act may be continued as if the said Act had not been repealed;(iii)the State Government may, by notification, abolish any such Mines Board of Health or reconstitute it in accordance with the provisions of this Act.(2)All properties, movable or immovable and all interests of whatever nature or kind therein, held by or on behalf of any Mines Board of Health appointed under the Bengal Mining Settlements Act, 1912, shall continue to be vested in such Board, being a Board deemed under clause (i) of the proviso to sub-section (1) to have been established under this Act, and, where a notification abolishing or reconstituting such Board is issued under clause (iii) of the proviso to sub-section (1), shall stand transferred on and from such date and to such other Mines Board of Health, whether established under section 6 or deemed under clause (i) of the proviso to sub-section (1) to have been established under this Act, as may be specified in the notification.
