Section 20 in The Bihar Fish Jalkar Management Act, 2006
20. Repeal and Savings.
- [(i) All departmental Rules, orders and circulars issued in relation of settlement of Jalkars before the commencement of this Act are hereby repealed.] [Substituted by Bihar Act 13, 2007.](ii)Notwithstanding anything contrary in any other law, Act, Ordinance or any rules, regulation, circulars being into force for the time being; this Act shall have overriding. Anything done or any action taken before the commencement of this Act as if it were into force for the time being.
