Section 142(1) in Karnataka Land Reforms Act, 1961
(1)The enactments specified in Schedule III to this Act, and any other provision of law corresponding to the provisions of this Act, are hereby repealed:Provided that save as otherwise provided in this Act such repeal shall not affect,—(a)the previous operation of the said enactments or provisions of law or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said enactments or provisions of law; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said enactments or provisions of law;(d)any investigation, legal proceeding or remedy in respect of 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 maybe imposed as if this Act had not been passed:Provided further that any reference in any enactment or other law or in any instrument to any provision of any of the repealed enactments or provisions of law shall, unless a different intention appears, be construed as a reference to the corresponding provision of this Act.
