- Anything done or any action taken or any proceedings commenced before the commencement of this Regulation which, if the Government Savings Banks Act, 1873, or the Post Office Cash Certificate Act, 1917, had applied [to the Estate mentioned in Section 2 with effect from the date of the commencement of the Porahat Estate Act, 1893,] [Substituted by Bihar Reg. 1 of 1946.] or of the Post Office Cash Certificates Act, 1917 could have been validly done, taken or commenced, shall not be invalid by reason of the fact that the Government Savings Banks Act, 1873, or the Post Office Cash Certificates Act, 1917 as the case may be, did not so apply but shall be deemed to have been done, taken or commenced in exercise of the powers conferred by or under the Government Savings Banks Act, 1873, or the Post Office Cash Certificates Act, 1917 as the case may be, as if it had, with effect from the date of [the commencement of the Porahat Estate Act, 1893] [Substituted by Bihar Reg. 1 of 1946 for the words 'it commencement.'] or of the Post Office Cash Certificates Act, 1917, applied to the said Estate.
