Section 132 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
132. [ Repeal. [Sections 132 and 133 were substituted for the original by Schedule III, Clause 44.]
(1)The Bombay Tenancy and Agricultural Lands Act, 1948 (Bombay LXVII of 1947), as extended to the Kutch Area of the [State of Gujarat] is hereby repealed.(2)Nothing in sub-section (1) shall, save as expressly provided in this Act, affect or be deemed to affect,-(i)any right, title, interest obligation or liability already acquired, accrued or incurred under the Act so repealed before the commencement of this Act, or(ii)any legal proceeding or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered before the commencement of this Act, and any such proceeding shall be instituted, continued and disposed off, as if this Act had not been passed.(3)Notwithstanding anything contained in sub-section (2)-(a)all proceedings for the termination of the tenancy and ejectment of a tenant or for the recovery of restoration of the possession of the lands under the provisions of the Act so repealed pending on the date of the commencement of this Act before a Revenue Officer or in appeal or revision before any appellate or revising authority shall be deemed to have been instituted and pending before the corresponding authority under this Act and shall be disposed of in accordance with the provisions of this Act, and(b)in the case of any proceedings under any of the provisions of the Act so repealed, pending before a Civil Court on such date, the provisions of Section 125 of this Act shall apply.(4)Any appointment, notification, notice, order, rule or form made or issued under the Act so repealed shall be deemed to have been made or issued under the provisions of this Act, insofar as such appointment, notification, notice, order, rule or form is not inconsistent with the provisions of this Act or rules made thereunder and shall continue to be in force unless and until it is superseded by any appointment, notification, notice, order, rule or form made or issued under this Act.
