Section 170(2) in Manipur Land Revenue and Land Reforms Act, 1960
(2)The repeal of any enactment or part thereof by sub-section (1) shall not affect,-(a)the previous operation of such enactment or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under such enactment;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against such enactment;(d)any investigation legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted or enforced and any such penalty, forfeiture or punishment may be imposed as if such enactment or part thereof had not been repealed.
