(1)on the commencement of this Act, the East Punjab Urban Rent Restriction Act, 1949 (East Punjab Act No. III of 1949), is hereby repealed:Provided that such repeal shall not affect,-(a)the previous operation of the Act so repealed or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed under the Act so repealed; and(d)any investigation legal proceeding or remedy in respect of any such right, privilege, obligation, liability penalty, forfeiture,and any such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 the repealing Act had not been passed.
