Section 8 in The Gujarat State Famine Relief Fund Act, 1958
8. Repeal and saving.
- The Bombay Famine Relief Fund Act, 1936 (Bombay XIX of 1936), and the Central Provinces and Berar Famine Relief Fund Act, 1937 (C. P. and Berar III of 1937), in their application to the [State of Bombay] [These words stand unmodified, vide the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] and the Saurashtra Famine Relief Fund Act, 1951 (Saurashtra XIV of 1951), are hereby repealed:Provided that such repeal shall not affect-(a)the previous operation of any Act so repealed; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any of the Acts so repealed; or(c)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced as if this Act had not been passed:Provided further that anything done or any action taken under any of the Acts so repealed shall, so far as it is not inconsistent with this Act, be deemed to have been done or taken under the corresponding provision of this Act, as if the said provision was in force in the relevant part of the State when such thing was done or such action was taken, and shall continue in force accordingly, unless and until superseded by anything done or any action taken under this Act.
