- The Central Provinces and Berar Courts Act, 1917 (No. I of 1917), the Madhya Bharat Civil Courts Act, Samvat, 2009 (No. 43 of 1948), the Bhopal and Vindhya Pradesh (Courts) Act, 1950 (No. XLI of 1950) and the Rajasthan Civil Courts Ordinance, 1950 (No. VII of 1950), in so far as it is applicable to Sironj region, are hereby repealed :Provided that the repeal of the enactments aforesaid shall not affect-(a)the previous operation thereof; or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed; or(c)any investigation, legal proceeding or remedy; in respect of any such punishment; and any such investigation, legal proceeding or remedy may be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 :Provided further that all appointments, rules and orders made, jurisdiction and powers conferred under any of the repealed enactments or purporting expressly or implied to have been so made or conferred, shall be deemed to have been respectively made and conferred under the corresponding provisions of this Act.
