Section 74(2) in The Orissa Land Reforms Act, 1960
(2)The repeal under Sub-section (1) shall not affect -(a)the previous operation of the said enactment or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said enactment; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said enactment; or(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 proceeding, remedy may be instituted, such penalty, forfeiture or continued or enforced, and any punishment may be imposed as if this Act had not been passed.
