Section 2(1) in Karnataka Prevention of Fragmentation and Consolidation of Holdings (Repeal) Act, 1990
(1)The Karnataka Prevention of Fragmentation and Consolidation of, Holdings Act, 1966 (Karnataka Act 1 of 1967) is hereby repealed;Provided that the repeal shall not affect,-(a)the previous operation of the repealed Act or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or-incurred under the repealed Act; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the provisions of the repealed Act: or,(d)any investigation, legal proceedings or remedy in respect of any such right, privilege obligation, liability, penalty, forfeiture, or punishment as aforesaid: and any such investigation, legal proceeding or remady may be instituted, continued or enforced;And any such penalty, forfeiture or punishment maybe imposed as if the repealed Act has not been repealed.
