Section 34(1) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008
(1)The Haryana Local Area Development Tax Act, 2000 (Haryana Act 13 of 2000), is hereby repealed:Provided that such repeal shall not-(a)affect the previous operation of the Act so repealed or anything duly done or suffered thereunder; or(b)affect any right, title, privilege, obligation or liability acquired, accrued or incurred under the said Act ; or(c)affect any act done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate) in the exercise of any power conferred by or under the said Act ; or(d)affect any appeal, revision, review or corrective action to be initiated after the commencement of this Act for addressing an illegality, impropriety, mistake, or an error under the said Act,and any such act done or any action taken in the exercise of the powers conferred by or under the said Act shall be deemed to have been done or taken in the exercise of the powers conferred by or under the said Act as if this Act were in force on the date on which such act was done or action taken; and all arrears of tax and other amount due at the commencement of this Act may be recovered as if the same had accrued under this Act.
