3. Repeal of District Road Cess Act, 1871, and Provincial Public Works Act, 1877.
- The said Bengal Act 10 of 1871 and the said Bengal Act 2 of 1877 are hereby repealed; but this repeal shall not affect the past operation of such Acts or anything duly done or suffered, or any right, privilege, obligation or liability acquired, or incurred thereunder;and all rules, orders, appointments and valuation in force at the commencement of this Act which were made under the said Acts shall, so far as they are consistent with this Act, be deemed to have been made under this Act;and all [cess] [Substituted by Act 1 of 1916 for 'Cesses'.] which were imposed under the said Act shall be deemed to have been imposed under this Act, and every sum due to the Collector in respect of arrears of cess, of expenses incurred, of fees or costs payable, of notices served, or of fines imposed under either of the said Acts, shall be deemed to be due on such accounts under this Act;and all [cess] [Substituted by Act 1 of 1916 for 'Cesses'.] so imposed and every sum so due may be levied as herein provided.
