24. Repeal and Saving.- (1) The Pepsu, Panchayat Raj Act, 2008-Bk is hereby repealed; Provided that the repeal shall not affect-
(a)the previons operation of the Act so repealed or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accured or incurred under the Act so repealed, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Act so repealed, or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligption, liability, penalty, forfeitore or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forefeiture or punishment may be imposed as if this Act had not been passed.(2)Subject to the provisions of the proviso to sub-section (1) anything done or any action taken (including any appointment or delegation, made, notification, order instruction or direction issued, rule, regulation, bye-law or form framed) under the Act repealed by sub-section (1) shall, in so far as it is not inconsistent therewith be deemed to have been done or taken under corresponding provision of the principal Act as amended by this Act and shall continue to be in force accordingly, unless and until superseded by any thing done or any action taken under the principal Act as so amended:Provided that Panchayati Adalats, Class I and Panchayati Adalats, Class II shall cease to function on the date of commencement of this Act.
