Section 336 in Maharashtra Land Revenue Code, 1966
336. Repeal and savings.
- On the commencement of this Code, the following laws, that is to say-(a)the Bombay City Land Revenue Act, 1876;(b)the Bombay Land Revenue Code, 1879;(c)the Bombay City Survey Act, 1915;(d)the Bombay Revenue Tribunal Act, 1957;(e)the Central Provinces Land Alienation Act, 1916;(f)the Madhya Pradesh Land Revenue Code, 1954;(g)the Hyderabad Land Revenue Act, 1317-F;(h)the Hyderabad Record of Rights in Land Regulations, 1358-F are hereby repealed:Provided that, the repeal shall not affect -(a)the previous operation of any law so repealed or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued, or incurred under any law so repealed, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed, or(d)any investigation, proceeding, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid:and any such investigation, proceeding, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeitures or punishment may be imposed as if this Code had not been passed:Provided further that, any temporary alienation made by a member of an aboriginal tribe before the commencement of this Code by mortgage, lease or otherwise under the Central Provinces Land Alienation Act, 1916 (C.P. II of 1916), shall be regulated in accordance with the provisions of that Act, as if this Code had not been passed:Provided also that, subject to the preceding provision, and any saving provisions made in any of the Chapters of this Code, anything done or any action taken including any rule, assessments, appointments and transfers made, notifications, orders, summons, notices, warrants and proclamations issued, authorities and powers conferred, forms and leases granted, survey and boundary marks fixed, record of rights and other records framed or confirmed, rights acquired, liabilities incurred and times and places appointed under any law so repealed shall, in so far as it is not inconsistent with the provisions of this Code, be deemed to have been done or taken under the corresponding provision of this Code, and shall continue to be in force accordingly unless and until superseded by anything done or action taken under this Code.
