Section 5 in Tamil Nadu Preservation of Private Forests (Extension to Kanyakumari District) Act, 1979
5. Savings.
(1)The repeal by section 4 of any corresponding existing law shall not affect -(a)the previous operation of any such law or any thing duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any such law, or(c)any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against any such law, or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, fine, penalty, forfeiture, or punishment as aforesaid,and any such investigation, legal proceeding or remedy may be instituted, continued, or enforced and any such fine, penalty, forfeiture or punishment may be imposed as if this Act had not been passed.(2)Subject to the provisions of sub-section (1), anything done or any action taken includes any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, by-law or scheme framed certificate, permit or licence granted or registration effected, under such corresponding existing law shall be deemed to have been done or taken under the corresponding provision of the enactment as now extended to, and in force in, the Kanyakumari District and shall continue in force accordingly, unless until superseded by anything done or any action taken under the said enactment.
