Section 43 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
43. Repeal and saving.
- On the date of commencement of this Act, the following Acts shall be repealed namely:-(1)the Ancient Monuments Preservation Act, 1904, in its application to the State of Maharashtra and in so far as it relates to entry 12 in List II and entry 40 in List III in the Seventh Schedule to the Constitution;(2)the Ancient Monuments Preservation Act, in its application to the Hyderabad area of the State of Maharashtra:Provided that such repeal shall not affect,-(a)the previous operations of any Act so repealed;(b)any right, privilege, obligation or liability acquired, accrued or incurred under any Act so repealed;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Act so repealed, or;(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 this Act had not come into force:Provided further that, subject to the preceding proviso and section 3, anything done or any action taken (including any appointment or delegation made, notification, declaration, direction or order issued, rule or form framed, sanction, permission or licence granted or agreement executed) under any Act repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue to be in force accordingly, unless and until suspected by anything done or any action taken under this Act.
