Section 51 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
51. Repeal of Saurashtra Act XXII of 1951 and of Bombay LVII of 1947 as extended to Kutch area and saving.
- [The Saurashtra Rent Control Act, 1951 (Saurashtra Act XXII of 1951) and the Bombay Rents, hotel and Lodging House Rates Control Act, 1947 (Bombay LVII of 1947) as extended to the Kutch area of the State of Gujarat by the Government of India, Ministry of States, Notification No. 215-J, dated the 19th September, 1951 (Saurashtra Act XXII of 1951) are hereby repealed:Provided that-(1)such repeal shall not-(i)affect the previous operation of any law so repealed or anything duly done or suffered thereunder;(ii)affect any right, privilege, obligation, or liability acquired, accrued or incurred under any law so repealed;(iii)affect any penalty, forfeiture, or punishment incurred in respect of any offence committed against any law so repealed; or(iv)affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and(2)any such investigation, legal proceeding or remedy may be. continued, instituted or enforced and any such penalty, forfeiture and punishment may be imposed, as if the aforesaid law had not been repealed:Provided further that, subject to the preceding proviso, anything done or any action taken under any such law, including any notification, order, notice or receipt issued or agreement made, shall be deemed to have been done, taken, issued or made under the corresponding provisions of this Act and shall continue in force accordingly, unless and until superseded by any thing done or any action taken under this Act.] [Section 51 was inserted by Gujarat 57 of 1963, Section 21.]
