Section 7 in The Indian Forest (Punjab Amendment) Act, 1962
7. Repeal and saving. - (1) The Patiala Forest Act, 1999 Bik., except section 39 thereof, is hereby repealed :-
Provided that the repeal shall not affect :-(a)the previous operation of the Act so repealed or anything done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Act so repealed ; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 this Act had not been passed.(2)Subject to the provisions of proviso to sub-section (1), anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, by-law or form framed) under the Act repealed by sub-section (1) shall, in so far as it is not inconsistent therewith, be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action under the principal Act so amended :Provided that all forests which immediately before the commencement of the Indian Forest (Punjab Amendment) Act, 1962, are, or are deemed to be First and Second Class Forests under the Act repealed by sub-section (1) shall respectively be deemed to be reserved and protected forests for the purposes of the principal Act as amended by this Act.
