Section 10 in Bombay Government Premises (Eviction) (Extension and Amendment) Act, 1959
10. Repeal and savings. - The Government Premises (Eviction) Act, 1955, of the former Hyderabad State, the Madhya Pradesh Government Premises (Eviction) Act, 1952, the Bombay Displaced Persons' Premises Control and Regulation Act, 1952, and the Saurashtra Displaced Persons' Premises Control and Regulation Act, 1953, are hereby repealed Provided that, such repeal shall not effect -
(a)the previous operation of the Acts so repealed, or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any of the Acts repealed, or(c)any penalty or punishment incurred in respect of any offence committed against any of the provisions of the Acts repealed, or(d)any investigation, legal proceedings, or remedy in respect of any such right, privilege, liability, penalty or punishment as aforesaid, or(e)any proceedings under the Acts repealed before any competent authority or before any person or authority in appeal therefrom or in revision from any order passed in appeal, and any such investigation, legal proceedings, or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed, and, any such proceedings before a competent authority or before any person or authority in appeal therefrom, or in revision from any order passed in appeal, shall be continued and disposed of, as if this Act had not been passed :Provided further that, subject to the preceding proviso, anything done or any action taken (including any rules and orders made, notices issued, stay granted and damages assessed) by or under the provisions of the Acts so repealed shall, in so far as it is not inconsistent with the provisions of the principal Act, be deemed to have been done or taken under the corresponding provisions of that Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under the provision of the principal Act.NotificationsG. N., L. & S.W.D., No. INT. 1559-M, dated 14th January, 1960 (B. G., Part IV-B, page 105) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Government Premises (Eviction) (Extension and Amendment) Act, 1959 (Bombay LXII of 1959), the Government of Bombay hereby appoints the first day of March, 1960 to be the date on which the said Act shall come into force in the whole of the State of Bombay.Amended by G. N., U. D. & P. H. D., No. DDC. 5060-E, dated 16th January, 1961 (M. G., Part IV-B, page 164).G. N., L. & S. W. D., No. DDC. 5059-G, dated 13th April, 1960 (B. G., Part IV-B, page 516) - In exercise of the powers conferred by section 3 of the Bombay Government Premises (Eviction) (Extension and Amendment) Act, 1959, the Government of Bombay hereby appoints the following officers of the Forest Department to be the competent authorities for carrying out the purposes of the said Act in respect of the areas within their respective jurisdictions-
