Section 3(2) in The West Bengal Transferred Territories (Assimilation of Laws) Act, 1958
(2)All State laws which, immediately before the appointed day, are in force in the whole or any part of the transferred territories but not in the rest of West Bengal shall, on that day, stand repealed in the transferred territories :Provided that such repeal shall not affect-(a)the previous operation of any State law so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation, or liability acquired, accrued or incurred under any State law so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any State law so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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, continued or enforced, and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed.
