(1)On the commencement of this Act, the following, namely :-(i)the Bengal Canal Act, 1864 (V of 1864),(ii)the Bengal Embankment Act, 1873, (VI of 1873),(iii)the Bengal Irrigation Act, 1876, (III of 1876),(iv)the Bengal Drainage Act, 1880, (VI of 1880)(v)the Bengal Embankment Act, 1882 (II of 1882),(vi)the Bihar Private Irrigation Works Act, 1922, (V of 1922),(vii)the Bihar Public Irrigation and Drainage Works Act, 1947, (X of 1947),(viii)the Bihar Lift Irrigation Act, 1956, (XVI of 1956),(ix)the Bihar Irrigation Field Channel Act, 1965, (XVII of 1965),are hereby repealed,(2)Provided that such repeal shall not affect -(a)anything duly done or action taken under the repealed Acts.(b)any right, privilege, obligation, or liability acquired, accrued or incurred under any law so repealed, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed, or(d)any investigation, proceeding, legal proceeding or remedy in respect of any right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, proceeding, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment that may be imposed as if this Act has not been passed.(3)Notwithstanding such repeal anything done or any action taken in exercise of any power conferred by or under the said Acts shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act, as if this Act was in force on the day on which such thing or action was done or taken.
