Section 3(3) in Cyberabad (Metropolitan Area) Police Act, 2004
(3)Such ceasor shall not effect, -(a)the previous operation of the [Telangana District Police Act, 1329 F. (Act X of 1329 F)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] in respect of the area comprises within the Metropolitan area of Cyberabad;(b)any penalty, forfeiture or punishment incurred in respect of any offences committed under the provisions of the [Telangana District Police Act, 1329 F. (Act X of 1329 F.)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] or(c)any investigation, legal proceedings or remedy in respect of such penalty, forfeiture or punishment and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
