Section 218A in The Bombay Land Revenue Code, 1879
218A. [ Repeal of Bombay V of 1879 as in force in the Kutch area of the State of Gujarat. [Section 218A was inserted by Gujarat 3.5 of 1965, section 14.]
(1)The Bombay Land Revenue Code, 1879 as extended to the Kutch area of the State of Gujarat under section 2 of the Part C States (Laws) Act, 1950 (Bombay V of 1879) is hereby repealed:Provided that unless a different intention appears, the repeal shall not in relation to the Kutch area of the State of Gujarat-(a)revive anything not in force or existing at the time at which the repeal takes effect; or(b)affect the previous operation of the Act so repealed or anything duly done or suffered thereunder; or(c)affect any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed; or(d)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against the Act so repealed; or(e)affect investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;(f)affect the levy, assessment, collection or refund of any sum due on account of land revenue, any quit rents, nazaranas, succession duties and forfeitures and any cesses, profits from lands, emoluments, fees, charges and costs which may have become payable or leviable under the Act so repealed before the commencement of this Act in the said Kutch area and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed and any such sum due on account of land revenue and any quit rents, nazaranas, succession duties and forefeitures and any cesses, profits from lands, emoluments, fees, charges, penalties, fines and costs may be paid, levied, assessed or collected or refund thereof made as if the Bombay Land Revenue Code (Gujarat Extension of Kutch Area and Amendment) Act, 1965 had not been passed:Provided further, but subject to the preceding proviso, anything done or action taken or deemed to be taken (including any rules, regulations, orders, notifications and forms made or issued and notices issued and enquiries made) under the Act so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.(2)Any reference to the Act so repealed or to any provision thereof or to any officer appointed or any authority appointed or constituted by the Act so repealed, in any law for the time being in force in the Kutch area of the State of Gujarat in any instrument or other document shall be constructed as a reference to this Act or the relevant provision thereof, or to the officer or as the case may be the authority appointed or constituted under this Act and the officer or authority shall have and exercise all the powers under such law, instrument or document.]
