Section 65A in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
65A. [ Effect of repeal.
- Where any Bihar and Orissa Act [or Bihar Act] repeals any enactment hitherto made, or hereafter to be made, then, unless a different intention appears, the repeal shall not,-(a)revive anything not in force or existing at the time at which the repeal takes effect; or(b)affect the previous operation of any enactment so repealed or anything auly done or suffered thereunder; or(c)afreet any right, privilege, obligation or liability acquired, or accrued or incurred under any enactment so repealed; or(d)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed; or(e)affect any investigation, legal proceeding or remedy in respect of any such fight, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid];And any such investigation, legal proceeding or remedy may institute, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if the repealing Act had been passed.[limitation for suits for arrears of rent by or on behalf of Government. - Notwithstanding anything to the contrary contained in any law for the time being in force, the period of limitation for a suit for recovery of arrears of rent brought by or on behalf of the State Government shall be cten years from the end of the agricultural year in which the arrears become due.] [Inserted by Sec. 4 of the S. P. T. (Supple. Provision) (Amend.) Act, 1955 (Bihar Act 21 of 1955)]
