Section 17(4) in The Maharashtra Animal Preservation Act, 1976.
(4)the Hyderabad (Slaughter of Animals) Act, 1950, shall stand repealed:Provided that such repeal shall not affect,—(a)the pervious operation of any Act so repealed, or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under any Act so repealed;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Act so repealed;(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed:Provided further that, subject to the preceding proviso, anything done or any action taken (including notifications, orders or certificates issued, appointments or rules made) under any Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force in the respective area accordingly, unless and until superseded by anything done or any action taken under this Act.
