Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Buildings (Lease, Rent And Eviction) Control (Amending And Validating) Act, 1949 7 of 1950 [09 January 1950] CONTENTS 1. Short Title 2. Section 2 3. Validation Of Orders, Rules Etc. 4. Repeal And Savings Bihar Buildings (Lease, Rent And Eviction) Control (Amending And Validating) Act, 1949 7 of 1950 [09 January 1950] An Act to amend the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947. Whereas it is expedient to amend the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947, in the manner hereinafter appearing; It is hereby enacted as follows : 1. For Statement of Objects and Reasons see the Bihar Gazette (Extraordinary) of the 17th December, 1949. 1. Short Title :- This Act may be called the Bihar Buildings (Lease, Rent and Eviction) Control (Amending and Validating) Act, 1949. 2. Section 2 :- Amendments incorporated in the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 at appropriate places]. 3. Validation Of Orders, Rules Etc. :- Notwithstanding anything contained in sub-section (3) of Section 1 of the said Act, the said Act shall not be deemed to be invalid on the ground that the duration of the Act was fixed or extended otherwise than by the Act of the1[State] Legislature and all penalties incurred, orders or rules made, actions or proceedings taken, direction issued or jurisdictions exercised by any authority under or in accordance with the provisions of the said Act during the period from the 15th March, 1947, up to the commencement of this Act shall be deemed to be as good and valid in law as if such penalties, orders, rules, actions, proceedings, directions and jurisdictions had been incurred, made, taken, issued or exercised under the said Act as amended by this Act. 1. Substituted by Adaptation of Laws Order. 4. Repeal And Savings :- ( 1 ) The Bihar Buildings (Lease, Rent and Eviction) Control (Amending and Validating) Ordinance, 1949, is hereby repealed.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 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 was done or action taken.