Section 130(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)On and from the date of commencement of this Act the Madhya Pradesh Panchayat Raj Adhiniyam, 1990 (No. 13 of 1990), shall stand repealed (hereinafter referred to as the repealed Act) :Provided that the repeal shall not affect,-(a)the previous operation of the repealed Act or anything duly done or suffered thereunder; or(b)any right, privilege obligation or liability acquired, accrued or incurred under the repealed Act; or(c)any penalty, forfeiture of punishment incurred in respect of any offense committed against the repealed Act; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, penalty, forfeiture or punishment as aforesaid and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 has not been enforced :Provided further that, subject to the preceding proviso anything done or any action taken (including any appointment, or delegation made, notification, notice, order, instruction or direction issued, rule, regulation, bye-laws, form or scheme framed, certificate obtained, permit or licence granted, registration affected, tax imposed or fee or rate levied), under the repealed Act shall, in so far as it is in force immediately before the coming into force of this Act and is not inconsistent with the provisions of this Act be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.
