Section 127 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
127. Savings.
(1)The repeal of the enactments referred to in clauses (a) and (b) of the last preceding section shall not affect their previous operation.(2)Subject to the provisions of sub-section (1), anything done or any action taken including any appointment, delegation or transfer made, notification, proclamation, order, instruction or direction issued, authorities and powers conferred, rights acquired and liabilities incurred, rule, regulation, form or scheme framed, date, time and place appointed and other things done, under the repealed Act or law shall -(a)be deemed to have been done or taken under the corresponding provisions, if any, of this Act;(b)continue in force unless and until directed otherwise or superseded by anything done or any action taken under this Act by the State Government or by other competent authority.(3)Notwithstanding the repeal of the enactments mentioned in section 126, all suits, applications or other proceedings pending disposal at the commencement of this Act, shall be disposed of in accordance with the provisions of the said Acts as if these Acts had not been repealed.
