Section 44 in Bihar Minor Mineral Concession Rules, 1972
44. Savings and repeal.
(1)On the commencement of these Rules, the Bihar Minor Mineral Concession Rules, 1964, shall cease to be in force, except as regards things done or omitted to be done before such commencement.(2)The provisions of Rule 24 (2) of the Bihar Minor Mineral Concession Rules, 1964 which have been incorporated in these rules and numbered as rule 26(2), and which were validated by the Bihar Land Reforms Laws (Regulating Mines and Minerals) Validation Act, 1969 (Central Act. No. 42 of 1969), shall continue to be in force under these Rules.
