Section 26 in The Orissa Aerial Ropeways Act, 1957
26. Repeals and savings.
- The enactments mentioned in the Schedule so far as they are in force in the State of Orissa are hereby repealed to the extent specified in the fourth column thereof :Provided that the repeal of the enactments hereinbefore referred to shall not affect-(a)the previous operation of such enactments as repealed or the validity, invalidity, effect or consequence of anything already done or suffered thereunder; or(b)any right, title, privilege, obligation or liability acquired, occurred or incurred under the said enactments; or(c)any investigation, legal proceeding or remedy in respect of such right, title, privilege, obligation or liability as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced as if this Act had not been passed.
