Section 9 in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976
9. Repeal and savings.
(1)All provisions relating to Non-Government Elementary Schools under the Bihar and Orissa Local Self-Government Act of 1885 (Bengal Act III of 1885), The Bihar & Orissa Municipal Act, 1922 (Bihar & Orissa Act VII of 1922). The Patna Municipal Corporation Act, 1951 (Bihar Act XIII of 1952) and the Bihar Panchayat Samities and Zila Parishads Act, 1961 (Bihar Act VI of 1962) and any other enactment in force, at the time of enforcement of this Act shall stand repealed:Provided that nothing in this repeal shall effect or be deemed to affect-(i)any right, title, obligation or liability already acquired, accrued or incurred for anything done or suffered, in respect of the period immediately preceding this repeal;(ii)any legal proceeding or remedy whether initiated or availed of before or after this repeal, in respect of any such right, title, obligation or liability.Under the provisions of such enactments and all proceedings under them, in respect of all matters aforesaid shall be initiated and disposed of or continued and disposed of, as the case may be, as if this Act had not been enacted.(2)(i)The Bihar Non-Government Elementary Schools (Taking Over of Control) Third Ordinance, 1976 (Bihar Ordinance No. 167 of 1976) is hereby repealed.(ii)Notwithstanding such repeal, any thing done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the 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.
