Section 100 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
100.
(1)On and from the date on which any of the provisions of this Act are brought into force in any area in the State of Arunachal Pradesh, the laws/instructions or such executive directions as relate to the matters covered by the provisions so brought into force shall stand superseded/cancelled in-such area/areas.(2)Such supersession or cancellation shall not effect:(a)the previous operation of anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed;(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceedings or remedy may be instituted or enforced and any such penalty, forfeiture or punishment may be imposed as if such executive notification had not been superseded or cancelled.(3)Subject to the provisions contained in sub-section (2), any appointment, rule, order, notification or proclamation made or issued, any lease rent right or liability granted, fixed acquired or incurred and any other thing done or action taken under any of the enactment or parts thereof repealed under sub-section (1) shall, in so far as it is not inconsistent with the provisions of this Act brought in to force, be deemed to have been made, issued, granted, fixed, acquired, incurred, done or taken under this Act and shall continue to be in force until superseded by anything done or any action taken under this Act.
