(1)Clause (kk) of sub-section (1) of section 131 of the Orissa Municipal Act, 1950 is hereby repealed.(2)Notwithstanding such repeal it shall not affect-(a)the previous operation of the said clause or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred thereunder; or(c)any penalty, forfeiture or punishment incurred in respect of the offence committed against the said clause; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said clause has not been repealed.
