Section 60 in Gujarat Irrigation and Drainage Act, 2013
60. Repeal and savings.
(1)The Gujarat Irrigation Act, 1879, in its application to the State of Gujarat is hereby repealed:Provided that such repeal shall not affect-(a)the previous operation of the said Acts so repealed, or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Acts so repealed;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Act so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability, penalty, forfeiture or punishment as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 this Act has not been passed:Provided further that, subject to the preceding proviso, anything done or any action taken (including any notification, order, notice, summon, warrant and proclamation issued, declarations and rules made, water for purposes of canals applied, permissions to take water given, agreement for supply of water made, compensations awarded references to the Collector made, summary decisions taken, water rates and betterment charges levied, list of persons liable to be required to work prepared, irrigation record of rights revised) under the Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken by or under the corresponding provisions of this Act and shall continue to be in force until superseded by anything done or any action taken under the provisions of this Act.
