Section 44 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
44. Repeals and savings.
The Vindhya Pradesh (Judicial Commissioner' s Court) Ordinance, 1950 (10 of 1950 ) and the Bhopal (Courts) Ordinance, 1950 (11 of 1950 ) are hereby repealed: Provided that the repeal by this Act of any of the Ordinances aforesaid shall not affect-(a)the previous operation thereof; or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Ordinance so repealed; or(c)any investigation, legal proceeding or remedy in respect of any such punishment, and any such investigation, legal proceeding or remedy may be insti- tuted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed:Provided further that, subject to the provisions of the preceding proviso, anything done or any action taken, including any appointment or delegation made, notification, instruction or direction issued, or any rule, regulation or form issued or framed under any Ordinance hereby repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.
