Section 2(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(2)The withdrawal of this Act or any part thereof from any area under sub-section (1) shall not, -(a)Affect the previous operation of this Act in such area or anything Duly done or suffered there under before such withdrawal; or(b)affect any right, privilege, obligation or liability acquired, accrued or incurred in such area under this Act before such withdrawal; or(c)affect any penalty, forfeiture or punishment incurred in respect of any offence committed under this Act with reference to such area before such withdrawal; or(d)Affect 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 no such withdrawal had been made.
