75. [ Repeal and saving. [Inserted by Act 26 of 1951, Section 9. Original Section 75 was rep. by Act 12 of 1927, Section 2 and Sch.]
(1)If immediately before the day on which this Act comes into force in [the territories which, immediately before the 1st November, 1956, were comprised in a Part B State], there is in force in [those territories] [Subs.by the Adaptation of Laws (No. 3) Order, 1956, for "that State".] any law which corresponds to this Act, such corresponding law shall, on that day, stand repealed.(2)Notwithstanding such repeal, anything done or any action taken in the exercise of any powers conferred by such corresponding law shall be deemed to have been done or taken in the exercise of the powers conferred by this Act, and any penalty incurred or proceeding commenced under such corresponding law shall be deemed to be a penalty incurred or proceeding commenced under this Act, as if this Act were in force on the day on which such thing was done, action taken, penalty incurred, or proceeding commenced.]
