(2)The cesser of operation of any enactment in any area under Sub-section (1) shall not affect -(a)the validity, invalidity, effect or consequence of anything done or suffered to be done thereunder in such area before the date of such cesser;(b)any right, privilege, obligation or liability already acquired, accrued or incurred before such date;(c)any penalty, forfeiture or punishment incurred or inflicted in respect of any act before such date;(d)any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liability, penalty, forfeiture or punishment; or(e)any legal proceedings pending in any Court or before any officer on such date or anything done or suffered to be done in the course of such proceedings, and any such proceedings or any appeal or revisional proceedings arising out of such proceedings shall be instituted, continued or disposed of, as the case may be, as if this Act had not been enacted.
