Section 6(3) in The Gujarat Building (Control on Erection, Re-Erection and Conversion) Act, 1948
(3)any legal proceeding or remedy in respect of any such right, obligation, liability, penalty, forfeiture or punishment or anything done or suffered before the commencement of this Act, and any such 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.An Act to provide for the control on [erection, re-erection and conversion] [These words were substituted for the words 'erection and re-erection' by Bombay 53 of 1953, Section 2.] of buildings in the Province of Bombay.Whereas with a view to providing better housing accommodation and securing economic and orderly building development [and the proper location of buildings erected or re-erected for the purposes of public amusements and industrial undertakings to avoid overcrowding and nuisances] [These words were inserted by Bombay 53 of 1953, Section 3.] it is necessary to provide for the control on the erection and re-erection of buildings in the Province of Bombay [and their conversion] [These words were inserted by Bombay 53 of 1953, Section 3.] and for certain other purposes; It is hereby enacted as follows:-
