Section 34 in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
34. Repeal and saving.
(1)The Bihar Buildings (Lease, Rent and Eviction) Control Ordinance, 1982 (Bihar Ordinance No. 63, 1982) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken in exercise of any powers conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of powers conferred by or under this Act as if this Act were in force on the day on which such thing or action was done or taken.Notifications[S.O. 811, dated the 28th June, 1986. - In exercise of the powers conferred by clause (a) of Section 2 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (Bihar Act IV of 1983), the State Government have been pleased to empower the Additional Collector also to perform the functions of an Appellate Authority under the said Act in respect of the areas comprised within the limit of his district.S.O. 818, dated 28th June, 1986. - In exercise of the powers conferred by clause (c) to Section 2 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (Bihar Act IV of 1983), the State Government have been pleased to appoint the Deputy Collector, Land Reforms also to perform the functions of a Controller under the said Act in respect of the areas comprised within the limit of his sub-division.]
