Section 17(2) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(2)Unless a different intention appears, such repeal shall not(a)affect any right, privilege, obligation or liability acquired, accrued or incurred under the said Act; or(b)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act; or(c)affect 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 the Act had not been passed.
