(1)The Prevention of Agricultural Land Alienation Act, (III of 1349F) and the Hyderabad Assami Shikmis Act, (I of 1354 F.) are hereby repealed:Provided that any appointment, rule, order, notification or proclamation made or issued, any lease, right or liability granted, fixed, acquired or incurred, and any other thing done under either of the Acts repealed hereby shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been respectively made, issued, granted, fixed, acquired, incurred or done under this Act and shall continue in force until it is superseded thereunder[Provided further that the repeal of the said Acts, shall not affect:(a)the previous operation of the Acts repealed hereby or anything done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Acts so repealed;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Acts so repealed;(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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or enforced, or any such penalty, forfeiture or punishment may be imposed as if the said Acts aforesaid had not been repealed.
