Section 6 in The West Bengal District Boards Act, 1947
6. Savings. -
Any rules, by-laws, notifications or directions issued or anything done or any action taken or any suit instituted or any proceedings commenced by or against the district boards dissolved under section 3 in relation to the areas comprised in the districts of [Nadia] [Word substituted for the word 'Navadwip' by W.B. Act 15 of 1948.], West Dinajpur, Malda and Jalpaiguri before the publication of the notification constituting the district boards of the said districts under sub-section (1) of section 4 shall be deemed to have been issued, done, taken, instituted or commenced, as the case may be, by or against the respective district boards as so constituted as if such boards had been constituted and in existence at the time when such rules, by-laws, notifications or directions were issued, thing done, action taken, suit instituted or proceedings commenced.
