Section 693(2) in The Orissa Municipal Corporation Act, 2003
(2)Such cessation shall not affect, -(a)the previous operation of the said Act in respect of the larger urban area referred to in Sub-section (1); or(b)any right, privilege, obligation or liability accrued or incurred under the said Act; or(c)any penalty, forfeiture or punishment incurred, in respect of any offence committed under the said Act; or(d)any investigation, legal proceeding or remedy in respect of 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 this Act had not been passed.
