(1)The Bengal District Act, 1836 (Bengal Act 21 of 1836) and the Bengal District Act, 1864 (Bengal Act 4 of 1864) are hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said acts (including any rule made, order passed or notification issued) shall be deemed to have been done or taken under this Act, as if this Act, were in force on the date on which such thing or action was done or taken.
