Section 11 in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
11. Repeal and Savings.
- The Saurashtra Execution of Decrees (Temporary Postponement) Act, 1952 (Saurashtra XIV of 1952) is hereby repealed:Provided that such repeal shall not affect-(a)the previous operation of any Act so repealed or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under any Act so repealed; or(c)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability as aforesaid;and any such investigation,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not been passed:Provided also that subject to the preceding proviso, anything done or any action taken under the Act so repealed (including notifications issued and rules made) shall, in so far as it is not inconsistment with any of the provisions of this Act, be deemed to have been done or taken under the corresponding provision of this Act, as if the said provision was in force in the relevant part of the State when such thing was done or such action was taken, and shall continue in force accordingly unless and until superseded by anything done or any action taken under this Act.
