Section 18 in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
18. Repeal.
- Notwithstanding anything contained in sub-section (2) of section 1, the Andhra Land Revenue (Additional Wet Assessment) Act, 1956 (Andhra Act XXII of 1956), is hereby repealed with effect from the 1st day of July 1961:Provided that such repeal shall not affect-(a)the previous operation of such Act or anything done or duly suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under such Act; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against such Act; 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:Provided further that any amount collected from any person under the Andhra Land Revenue (Additional Wet Assessment) Act, 1956 (Andhra Act XXII of 1956), for the fasli year commencing on the 1st day of July 1961 or on the 1st day of July 1962 shall be adjusted towards the additional assessment or the additional water-cess due from such person under this Act.
