Section 47 in The Jharkhand Area Autonomous Council Act, 1994
47. Repeal and Savings.
(1)The Chotanagpur and Santhal Paragana Autonomous Development Authority Act, 1971 (Bihar Act 8, 1971) is hereby repealed.(2)Consequent upon such repeal, rights, functions, liabilities and assets of the North Chotanagpur Autonomous Development Authority, South Chotanagpur Autonomous Development Authority and Santhal Paraganas Autonomous Development Authority shall vest in the Jharkhand Area Autonomous Council.(3)Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Act 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 was done or action taken.
