Section 18 in The Maharashtra Village Police Act, 1967
18. Repeal and savings.
The Bombay Village Police Act, 1867 (Bom. VIII of 1867), is hereby repealed:Provided that, such repeal shall not affect,—(a)the previous operation of the Act so repealed or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed; or(c)any penalty or punishment incurred in respect of any offence committed against the Act so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty or punishment may be imposed, as if this Act had not been passed:Provided further that, subject to the preceding proviso, anything done or any action taken (including any appointment of delegation made and notification, order, or rule issued) under the Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.
