Section 95 in Kerala Irrigation and Water Conservation Act, 2003
95. Repeal and saving.
- The Acts included in Part A of the schedule shall cease to be in force in the Malabar district referred to in sub-section (2) of section 5 of the States Reorganisation Act, 1956 (Central Act 37 of 1956), and the Acts included in Part B of the said schedule are hereby repealed:Provided that such cessation or repeal shall not affect,-(a)the previous operation of the said enactment or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said enactment;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said enactment; or(d)any investigation, legal proceedings 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 has not been passed.The Schedule
