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The Bihar Application of State Laws to Transferred Territories Act, 1976
Bihar Act 9 of 1977
jhr026
(a) the previous operation of any law of Uttar Pradesh in the transferred territories or;
(b) any penalty or punishment imposed or forfeiture incurred in respect of any offence committed against any such law; or
(c) any investigation, legal proceeding or remedy in respect of any such penalty, punishment or forfeiture;
and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty or punishment or forfeiture may be imposed as if this Act had not been enacted. (2) Subject to the provisions of sub-section (1) anything done or any action taken, including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, bye-law or scheme framed, certificate, patent, permit or licence granted or registration effected under such corresponding law shall be deemed to have been done or taken under the corresponding provisions of the law as now extended to, and in force in the said transferred territories and shall continue in force accordingly until superseded by anything done or any action taken under the said law. 4. Repeal and Saving. - (1) The Bihar Application of State Laws to Transferred Territories Third Ordinance, 1976 (Bihar Ordinance No. 205 of 1976) and Bihar Application of State Laws to Transferred Territories (Amendment) Ordinance, 1976 (Bihar Ordinance No. 210 of 1976) are hereby repealed.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 the 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.
