Section 3(2) in The Bihar District Boards and Local Boards (Control and Management) Act, 1958
(2)Notwithstanding such repeal, anything done or any action taken, in the 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 was done or action taken.
