- The Mysore Stamp Act, 1900 (Mysore Act II of 1900), as in force in the Mysore Area and the Hyderabad Stamp Act, 1331 F (Hyderabad Act IV of 1331 Fasli), as in force in the [Gulbarga Area] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] are hereby repealed:Provided that such repeal shall not affect,-(a)the previous operation of the said enactments or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued, or incurred under the said enactments;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said enactments; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
