Section 7(2) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987
(2)Notwithstanding such repeal, any proceedings instituted for the recovery of any sum under the repealed Act and pending on the date of such repeal shall be deemed to have been instituted under this Act and shall continue in accordance with the provisions of this Act.
