Section 9(2) in The Orissa Betterment Charges Act, 1955
(2)Notwithstanding such repeal by this regulation the repeal shall not effect...(a)the previous operation of such law or provisions so repealed or validity affect or consequence of anything done or suffered thereunder;(b)any right title, privilege, obligation or liability acquired, accrued or incurred under the said law or provision; or(c)any investigation, legal proceeding or remedy in respect such right, title, privilege, obligation or liability; or(d)any release or discharge from any debt, penalty obligation, liability, claim or demand and any such investigation, legal proceedings or remedy may be instituted, continued or enforce and any such penalty, forfeiture of punishment may be imposed as if this Regulation had not been made.
