Section 66(2) in The Haryana Canal and Drainage Act, 1974
(2)Save as provided in sub-section (2) of Section 30 of this act, such repeal shall not effect :(a)any application, appeal or revision pending before the commencement of this Act or filed thereafter against any order passed before the commencement of this act;(b)any right of appeal or revision, if any, in respect of an order passed under clause (a) above;and such application, appeal or revision shall be continued and disposed of by the competent authority under the provisions of the repealed Act as if this Act had not come into force.
