(2)Nothing in sub-section (1) shall affect-(a)the previous operation of the enactment so repealed or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the enactment so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence under the enactment so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 Bombay Irrigation (Gujarat Extension and Amendment) Act, 1961 (Gujarat VI of 1962) had not been passed:Provided that, anything done or any action taken under the enactment so repealed shall be deemed to have been done or taken, the corresponding provisions of this Act and shall continue to be in force accordingly unless and until it is superseded by anything done or any action taken under this Act.][Part XI] [This part was inserted by Gujarat 27 of 1973, section 12 (w.e.f. 10-12-1962).] Panchayat Irrigation Works
