Section 93(1) in Bihar Regional Development Authority Act, 1974
(1)As from the date of the constitution of the Authority-(a)the Bihar Town Planning and improvement Trust Act, 1951, the Bihar Restriction of Uses of Land Act, 1948 (Bihar Act 23 of 1948) shall cease to have effect within the area notified under sub-section (2) of section 1, save as provided under Section 30;(b)the improvement Trust as constituted under the Bihar Town Planning and improvement Trust Act, 1951 shall cease to exist with effect from the date this Act comes into force;(c)the Bihar Regional Development Authority Second Ordinance, 1981 (Bihar Ordinance no. 191 of 1981) is hereby repealed.(d)notwithstanding such repeal, any thing done or any action taken in the exercise of any powers conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of 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.
