Bihar District Boards & Local Boards (Control & Management) Act, 1958
Act 20 of 1958
jhr132
(1) Notwithstanding anything to the contrary contained in the said Act or the rules framed thereunder, any person aggrieved by an order of the person or persons appointed under sub-section (2) may, within two months from date of the order, prefer an appeal to the State Government and the order of the State lent thereon shall be final.]
(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 powers conferred by or under this Act, as if this Act were in force on the day on which such thing was done or action taken.
3. Repeal and saving. - (1) The Bihar District Boards and Local Boards (Control and Management) Ordinance, 1958 (Bihar Ordinance No. VI of 1958), is hereby repealed.