Section 32 in Puducherry Hindu Religious Institutions Act, 1972
32. Repeal and saving.
(1)On the commencement of this Act, the Arrete dated 29th June 1918, and the Royal Ordinance dated 30th September 1827 (hereinafter called the corresponding laws) shall stand repealed.(2)Nothing in sub-section (1) shall affect, -(a)the previous operation of the corresponding laws so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding laws so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding laws so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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.
