Section 183(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)[Subject to the provisions of the sub-section (2) of Section 143, the repealing of the Act] [The words 'The repealing of the Acts' substituted by Punjab Act No. 4 of 1996 dated 17.4.1996.] under sub-sections (1) and (2) shall not affect :-(i)the previous operations of the Acts so repealed or anything thereunder duly done or suffered;(ii)any right privilege, obligation or liability acquired, accrued or incurred under the Act so repealed;(iii)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Acts so repealed;(iv)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture, or punishment as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, continued or enforced, and any such penalty, forfeiture and punishment may be imposed as if the aforesaid Acts had not been repealed.
