Section 34(d) in Bangalore Mahanagara Palike Building Bye-laws 2003
(d)any investigation, legal proceedings or remedy in respect of any such right, privilage, obligation, liability, forfeiture or punishment as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any penalty, forfeiture or punishment imposed as if, these bye-laws had not come into operation.
