Section 2 in The Bihar and Orissa Local Self-Government Act, 1885
2. Enactments repealed and amended.
- On this Act coming into force in any district, the enactments specified in the First and Second Schedules shall, as regards such district be repealed to the extent mentioned in the third column of the First Schedule, and be amended to the extent mentioned in the third column of the Second Schedule.But this repeal shall not revive any office, authority, or thing abolished by such enactment, or affect the validity of anything which has been done or suffered, or any right, title, obligation, or liability which has accrued before the commencement of this Act.
