Section 4(1) in The Secunderabad And Aurangabad Cantonments House Rent Control Law (Repeal) Act, 1972
(1)The repeal of the Secunderabad and Aurangabad Cantonments House Rent Control Law, 1949 , by section 2 or section 3, shall not affect---(a)the previous operation of the said Law or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Law; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Law; 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continued or enforced and any such penalty, forfeiture or Punishment may be imposed as if the said Law had not been repealed.
