Section 131(2)(d) in Mizoram (Land Revenue) Act, 2013
(d)Any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment arisen or awarded under any of the enactments as aforesaid, and any such investigation,, legal proceeding or remedy may be instituted or enforced and any such penalty, forfeiture or punishment may be imposed, as if any such enactment or part thereof had not been repealed.