Section 26 in Meghalaya Interpretation and General Clauses Act, 1972
26. Effect of expiration of enactment.
- Where any enactment ceases to have effect or ceases to operate on the expiration of a particular period or on the happening of a particular contingency, then, unless a different intention appears, the expiry shall not affect-(a)the previous operation of, or anything duly done or suffered under the enactment; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under that Act; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against that Act; 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 or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if that enactment had not been expired,
