Section 132(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)Nothing in sub-section (1) shall, save as expressly provided in this Act, affect or be deemed to affect,-(i)any right, title, interest obligation or liability already acquired, accrued or incurred under the Act so repealed before the commencement of this Act, or(ii)any legal proceeding or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered before the commencement of this Act, and any such proceeding shall be instituted, continued and disposed off, as if this Act had not been passed.
