Section 4 in The Secunderabad And Aurangabad Cantonments House Rent Control Law (Repeal) Act, 1972
4. Savings.
(1)The repeal of the Secunderabad and Aurangabad Cantonments House Rent Control Law, 1949 , by section 2 or section 3, shall not affect---(a)the previous operation of the said Law or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Law; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Law; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be Instituted, continued or enforced and any such penalty, forfeiture or Punishment may be imposed as if the said Law had not been repealed.(2)Subject to the provisions contained in sub- section (1), anything done or any action taken under the Law repealed by section 2' or section 3, shall be deemed to have been done or taken under the corresponding provisions of the Act, extended by notification as provided in that section to the cantonment of Secunderabad or the cantonment of Aurangabad, as the case may be, and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under the Act so extended.
