Section 228(2) in The Punjab Panchayati Raj Act, 1994
(2)The repealing of Acts under sub-section (1) shall not -(i)affect the previous operation of the Acts so repealed or anything thereunder duly done or suffered ;(ii)affect any right, privilege, obligation or liability occurred, accrued or incurred under the Acts so repealed;(iii)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against the Acts so repealed ; and(iv)effect any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceedings or remedy may be instituted or continued or enforced and any such penalty, forfeiture and punishment may be imposed as if the aforesaid Acts have not been repealed.
