Section 4 in The Court-fees (Bihar Amendment) Act, 1977
4. Repeal and savings.
(1)The Court-fees (Bihar Fourth Amendment) Ordinance, 1977 (Bihar Ordinance No. 190 of 1977) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken in the exercise of any powers conferred by or under the said Ordinance shall be deemed this Act as if, this Act were in force on the day on which such things or action was done or taken.
