Section 18 in Andhra Pradesh Motor Vehicles Taxation Act, 1963
18. Repeals and savings.
- The following Acts are hereby repealed:-(i)the Andhra Pradesh (Andhra Area) Motor Vehicles Taxation Act, 1931 ;(ii)the Andhra Pradesh (Telangana Area) Motor Vehicles Taxation Act, 1955 ; and(iii)the Andhra Pradesh Motor Vehicles (Taxation of Passengers and Goods) Act, 1952.Provided that such repeal shall not affect previous operation of the said Acts or any right, privilege, obligation or liability already acquired, accrued or incurred thereunder, and subject thereto, anything done or any action taken (including any appointment, notification, notice, order, rule, form, certificate, licence or permit) in the exercise of any power conferred by or under the said Acts shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act were in force on the date on which such thing was done or action was taken ; and all arrears of tax and other amounts due at the commencement of this Act may be recovered as if they had accrued under this Act.
