Section 2(1) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(1)The Bengal Mining Settlements Act, 1912, is hereby repealed:Provided that-(i)any mining settlement declared, Mines Board of Health appointed, limits defined, appointment, rule, by-law or order made, notification or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under this Act;(ii)any legal proceeding commenced under the said Act may be continued as if the said Act had not been repealed;(iii)the State Government may, by notification, abolish any such Mines Board of Health or reconstitute it in accordance with the provisions of this Act.
