2. Repeal and saving. - The Bhagelas Contracts Regulation of 1345 F., shall be deemed to be repealed as from the commencement of this Act, but in respect of every such Bhagela contract as may be in force on the commencement of the Bhagelas Contracts Regulation of 1345 F., any of the following matters which has not occurred prior to that shall be deemed, after the expiry of one year from the said date, to have occurred, -
(a)all the stipulated labour has been duly performed and every kind of obligation for the performance of labour or the supply of Bhagela has been discharged;(b)the advance, or principal and interest have been paid;(c)the debt and interest thereon have been settled.
