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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Kerala - Subsection

Section 95(d) in Kerala Irrigation and Water Conservation Act, 2003

(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, 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 has not been passed.