- On and from the date of commencement of this Act,the Sikkim Panchayat Act, 1982 shall stand repealed and all assets and liabilities of the Gram Panchayat constituted under the repealed Act,1982 shall stand repealed and all assets and liabilities of the Gram Panchayat or Zilla Panchayat constituted under the repeald Act shall continue to vest in the respective Gram or Zilla Panchayat, as the case any be;Provided that such repeal shall not effect:-(a)the continuance of the existing Gram Panchayat or the Zilla Panchyat as the case may be, by virtue of the provision to Article 243 N of the Constitution; or(b)the previous operation of the repealed Act or anything duly done or suffered there under;(c)any right, privilege, obligation or liability required accrued or incurred under the repealed Act; or(d)any penalty,forfeiture of punishment uncured in respect of any offence committed against the repealed Act; or(e)any investigation,legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture of punishment as aforesaid; and(f)any such investigation, legal proceeding or remedy may be instituted, continued for enforced and any such penalty forfeiture of punishment may be imposed as if this Act had not been passed;Provided further that subject to the preceding provision anything done or any action taken (including any appointment or delegation made,notification, notice,order,instruction or direction issued, rule, regulation, form or scheme frame, certificate obtained, permit or licence granted, tax imposed or fee or rates levied) under the repealed Act shall, in so far as it is in force immediately before commencement of this Act and is not inconsistent with the provisions of his Act be deemed to have been done or take under the corresponding provisions of this Act and shall continue to be in force accordingly, unless and until they are repealed or amended or suspended.
