Section 76(3) in Bangalore Development Authority Act, 1976
(3)Subject to the provisions of sub-section (2) nothing in sub-section (1) shall affect,-(a)the previous operation of the said Act or and thing duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Act, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act ; or(d)any investigation, legal proceeding or remedy in respect of any right, privilege, obligation, liability forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture, punishment may be imposed as if this Act had not been enacted:Provided that all the assets and liabilities of, and all contracts made by or on behalf of the Board of Trustees for the improvement of the City of Bangalore before the date of commencement of this Act and subsisting on that day shall subject, to such conditions as may be specified by the State Government, devolve on the Authority :Provided further that anything done or any action taken (including any appointment, notification, rule, regulation, order, scheme or bye-law made or issued, any permission granted) under the said Act shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Act:Provided also that any reference in any enactment or in any instrument to any provision of the repealed Act shall unless a different intention appears be construed as reference to the corresponding provision of this Act.
