Section 12 in The Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1981
12. Repeal and Saving.
(1)The Bihar Consolidation of Holdings and Prevention of Fragmentation (Third Amendment) Ordinance, 1981 (Bihar Ordinance no. 181 of 1981) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken in the exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in 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.[Note. - Amendments brought about by Amending Act 35 of 1982 also incorporated in body of text of Act, XXII of 1956.]
