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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Bihar - Subsection

Section 116(3) in The Bihar irrigation Act, 1997

(3)Notwithstanding such repeal anything done or any action taken in exercise of any power conferred by or under the said Acts shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act, as if this Act was in force on the day on which such thing or action was done or taken.