Section 202(1) in Karnataka Land Revenue Act, 1964
(1)The enactments specified in the Schedule, and any other law corresponding to this Act are hereby repealed:Provided that subject to the provisions of this Act, the repeal shall not effect,-(a)the previous operation of any such enactment or law or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under such enactment or law;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against such enactment or law;(d)any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted or enforced and any such penalty, forfeiture, or punishment may be imposed as if such enactment or law had not been repealed.
