Section 23 in The Andhra Pradesh Habitual Offenders Act, 1962
23. Repeals and savings
The Andhra Pradesh (Andhra Area) Restriction of Habitual Offenders Act, 1948 (Act VI of 1948), and the Andhra Pradesh (Telangana Area) Habitual Offenders (Restriction and Settlement) Act, 1954 (Act XXII of 1954), are hereby repealed; but such repeal shall not affect the previous operation of the said Acts or anything done or suffered thereunder, and subject thereto, anything done or any action taken under the provisions of the said Acts shall, in so far as such thing or action is not inconsistent with the provisions of this Act, be deemed to have been done or taken, under the provisions of this Act, as if the said provisions were in force when such thing was done or such action was taken and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.
