Section 6(2) in THE BIHAR MUNICIPAL (AMENDMENT) ACT, 2020
(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 exercise of the powers conferred by or under this Act as if this Act inforce on the day on which such thing was done or action taken.By Order of the Governor of Bihar,P.C. Choudhary,Secretary to the Government.
