Section 12(iii) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(iii)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability or forfeiture as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced, and any such forfeiture may be imposed as if this Act had not been passed:
