Section 199(2) in The Tripura Land Revenue And Land Reforms Act, 1960
(2)The repeal of any enactment or part thereof by sub-section (1) shall not effect,--(a)the previous operation of such enactment of anything duly done or suffered thereunder;(b)any right privilege, obligation or liability acquired, accrued or incurred under such enactment;(c)any penalty for forfeiture or punishment incurred in respect of any offence committed against such enactment;(d)any investigation legal proceeding or remedy may pect of any such right, privilege, obligation, liability, Penalty forfeiture orpunishment as aforesaid; and any such investigation, legal proceeding or remedy may be Instituted or enforced and any such penalty, forfeiture or of had not been punishment may be imposed as if such enactment or part there-repealed.
