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49. Transitory provision.- (1)As from the date of constitution of the Committee under sub-section (1) of section 12 of the principal Act as amended by this Act- (i) any Mining Board constituted under section 12 of the principal Act and functioning as such on the aforesaid date shall stand dissolved; (ii) the Chairman and members of any such Board, who on the aforesaid date are members of that Mining Board shall cease to hold office as such; (iii) all proceedings pending on the aforesaid date in any Mining Board shall stand transferred to the said Committee which shall deal with them as if they had been pending therein. (2) Anything done or any action taken before the aforesaid date by any Mining Board shall, so far as it is not inconsistent with any of the provisions of the principal Act as amended by this Act, be as valid and effective as if it had been done or taken by the Committee.    |
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