Section 100(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(2)Such supersession or cancellation shall not effect:(a)the previous operation of anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed;(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 proceedings or remedy may be instituted or enforced and any such penalty, forfeiture or punishment may be imposed as if such executive notification had not been superseded or cancelled.
