Section 33(d) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(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 subject to the condition that after the commencement of this Act, no sentence of imprisonment shall be passed in any case under Section 16 of the Repealed Madras Act pending on such commencement:
