Section 2 in The Land Acquisition (Bihar Amendment) Act, 1960
2. Repeal, revival and saving.
(1)The Land Acquisition (Bihar Amendment) Act, 1951 (Bihar Act XVII of 1951), the Land Acquisition (Bihar Amendment) Act, 1956 (Bihar Act XXI of 1956) and the Land Acquisition (Bihar Second Amendment) Act, 1956 (Bihar Act XXXIV of 1956), and all amendments whether by omission, insertion or substitution of any matter made by them in the Land Acquisition Act, 1894 (I of 1894) are hereby repealed.(2)All provisions of the Land Acquisition Act, 1894 (I of 1894) which were omitted or substituted by the Acts repealed under sub-section (1) shall be deemed to have revived.(3)The repeal of the Acts under sub-section (1) shall not affect their previous operation, and subject thereto, anything purported to have been done or any action purported to have been taken in the exercise of any powers conferred by or under any of the aforesaid Acts, shall be deemed to have been done or taken in the exercise of the powers conferred by or under the corresponding provisions of this Act as if this Act were in force on the day on which such thing was done or action taken.
