Section 124 in The Gujarat Town Planning and Urban Development Act, 1976
124. Repeal and saving.
(1)The Bombay Town Planning Act, 1954 (Bombay XXVII of 1955), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any declaration of intention to make a development plan of town planning scheme, any draft development plan or draft town planning scheme published by a local authority, any application made to the State Government for the sanction of any draft development plan or draft town planning scheme, any sanction given by the State Government to the draft development plan or draft town planning scheme or any part thereof, any restriction imposed on any person against carrying out any development work in any building or in or over any land or upon an owner of land or building against the erection or re-erection of any building or work, any commencement certificate granted, any order or suspension of rule, bye law, regulation, notification, or order made, any purchase notice served on a local authority, any interest of an owner compulsorily acquired or deemed to have been acquired by it in pursuance of such purchase notice, any revision of development plan, any appointment made of Town Planning Officer, any proceeding pending before, and any decision of a Town Planning Officer, or a Board of Appeal, any final scheme forwarded to, or sanctioned, varied or withdrawn by, the State Government, any delivery of possession enforced, any eviction summarily made, any notice severed, any action taken to enforce a scheme, any costs of scheme calculated and any payment made to local authorities by owners of plots included in a scheme, any recoveries made or to be made or compensation awarded or to be awarded in respect of any plot, any rules or regulations made, under the repealed Act) shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and the provisions of this Act shall have effect in relation thereto.(3)All proceedings pending before a Town Planning Officer or a Board of Appeal under the Act hereby repealed on the date of commencement of this Act shall be disposed of by the Town Planning Officer or the Board of Appeal, as the case may be, appoint or constituted under this Act in accordance with the provisions of this Act.(4)The mention of particular matters in sub-section (2) shall not affect the general application to the repeal of the said Act of Section 7 of the Bombay General Clause Act, 1904 (Bombay I of 1904) (which relates to the effect of repeal).
