Section 5(1) in Tamil Nadu Preservation of Private Forests (Extension to Kanyakumari District) Act, 1979
(1)The repeal by section 4 of any corresponding existing law shall not affect -(a)the previous operation of any such law or any thing duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any such law, or(c)any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against any such law, or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, fine, penalty, forfeiture, or punishment as aforesaid,and any such investigation, legal proceeding or remedy may be instituted, continued, or enforced and any such fine, penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
