Section 46(2) in Punjab Apartment and Property Regulation Act, 1995
(2)The repealing of the Act under sub-section (1) shall not affect -(i)the previous operation of the Act so repealed or anything duly done or suffered thereunder;(ii)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed;(iii)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Act so repealed;(iv)any investigation, legal proceedings, or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture, or punishment as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, continued or enforced or any such penalty, forfeiture and punishment may be imposed as if the aforesaid Act had not been repealed.
