Section 51(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)any such investigation, legal proceeding or remedy may be. continued, instituted or enforced and any such penalty, forfeiture and punishment may be imposed, as if the aforesaid law had not been repealed:Provided further that, subject to the preceding proviso, anything done or any action taken under any such law, including any notification, order, notice or receipt issued or agreement made, shall be deemed to have been done, taken, issued or made under the corresponding provisions of this Act and shall continue in force accordingly, unless and until superseded by any thing done or any action taken under this Act.] [Section 51 was inserted by Gujarat 57 of 1963, Section 21.]
