(1)The Bihar Gramdan Ordinance, 1965 (Bihar Ordinance No. Ill of 1965), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the 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.For facility of quick reference Section 27 of the Bihar Gramdan (Amendment) Act (6 of 1978) is reproduced below:-
