Section 26 in Nagaland Interpretation and General Clauses Act, 1978
26. Effect of expiration of enactment.
- Where any enactment ceases to nave effect or ceases to operate on the expiration of a particular period or on the happening of a particular contingency, then, unless a different intention appears, the expiry shall not affect-(a)the previous operation of, or anything duly done or suffered under the enactment; or(b)any right, privilege, obligation, or liability acquired, accrued or incurred under that Act; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against that 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 instituted, continued or enforced, and any such penalty,forfeiture or punishment may be imposed as if that enactment had not been expired.
