Section 51(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)such repeal shall not-(i)affect the previous operation of any law so repealed or anything duly done or suffered thereunder;(ii)affect any right, privilege, obligation, or liability acquired, accrued or incurred under any law so repealed;(iii)affect any penalty, forfeiture, or punishment incurred in respect of any offence committed against any law so repealed; or(iv)affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and
