Section 1 in The Bihar Maintenance of Public Order Act, 1949
1. Short title, extent and duration.
(1)This Act may be called the Bihar Maintenance of Public Order Act, 1949.(2)It shall remain in force for a period of [Nineteen years from the date of its commencement.] [Substituted by Bihar Ordinance No. 1 of 1967.](3)It extends of the whole of the [State] [Substituted by A.L.O.] of Bihar.(4)The expiration of this Act shall not affect anything done or omitted to be done before such expiration, and Section 8 of the Bihar and Orissa General Clauses Act, 1917, (B. and O. Act 1 of 1917), shall apply upon the expiry of this Act as if it had been repealed by a Bihar Act.
