- On the date of application of this Act or any portion thereof to any local area or to any irrigation work or class of irrigation works by a notification under Section 2, such of the Acts specified in the Schedule and the rules and orders made thereunder as were in force in the area to which they apply and all laws, rules or orders in force and applicable to the areas other than those mentioned in the Schedule and now forming part of the State of Orissa shall in respect of that area or areas or any irrigation work or class of irrigation works, stand repealed :Provided that such repeal shall not affect-(a)the previous operation of the said Acts, rules and orders, or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Acts, rules, laws or orders; or(c)any penalty, forfeiture or punishment in respect of any, offence committed under the said Acts, rules, laws or orders; 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 proceedings or any action for remedy may be continued, enforced or instituted with respect to any act previously done and any such penalty, forfeiture or punishment may be imposed as if this Act or any portion thereof had not come into force.
