Section 4 in The land Acquisition (Maharashtra Extension and Amendment) Act, 1964
4. Savings.
- The repeal, by clause (b) of section 2 of this Act, of the Land Acquisition Act prevailing in the Hyderabad area of the State of Maharashtra shall not affect -(a)the previous operation of the Act so repealed;(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed;(c)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced as if this Act had not been passed :Provided that, subject to the foregoing provision in this section, anything done or any action taken (including any appointment, authorisation or delegation made, notice, notification, direction or order issued, survey, declaration or award made, enquiry held, agreement executed or published or possession taken, but excluding any rule framed) under the provisions of the repealed Act shall, in so far as it is not inconsistent with the provisions of the principal Act as extended and amended by this Act (hereinafter referred to as "the said Act"), be deemed to have been done or taken under the corresponding provisions of the said Act and shall continue in force, unless and until it is superseded by anything done or any action taken under the said Act.
