Section 138I(2) in Chennai City Municipal Corporation Act, 1919
(2)The repeal of the 1992 Act under sub-section (1) shall not affect,-(i)the previous operation of the said Act or anything done or duly suffered thereunder; or(ii)any right, privileges, obligations or liabilities acquired, accrued or incurred under the said Act; or(iii)any penalty, forfeiture or punishment incurred in respect of any offence committed.
