Section 228 in The Punjab Panchayati Raj Act, 1994
228. Repeal and Savings.
(1)The following Acts are hereby repealed, namely:-(i)the Punjab Gram Panchayat Act, 1952 (Punjab Act No. IV of 1953);(ii)the Punjab Panchayat Samitis and Zila Parishads Act, 1961 (Punjab Act No. 3 of 1961).(2)The repealing of Acts under sub-section (1) shall not -(i)affect the previous operation of the Acts so repealed or anything thereunder duly done or suffered ;(ii)affect any right, privilege, obligation or liability occurred, accrued or incurred under the Acts so repealed;(iii)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against the Acts so repealed ; and(iv)effect any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceedings or remedy may be instituted or continued or enforced and any such penalty, forfeiture and punishment may be imposed as if the aforesaid Acts have not been repealed.(3)Notwithstanding such repeal, anything done or any action taken under the Acts so repealed (including any notification, order, notice issued, application made or permission granted), which is not inconsistent with the provisions of this Act shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act so enforced at the time such thing so done or action so taken and shall continue to be in force unless and until superseded by anything done or any action taken under this Act.
