(1)On and from that day the Estates Partition Act, 1876, shall be repealed. But-(a)this repeal shall not affect the previous operation of the said Act, or anything duly done or suffered thereunder, or any fine incurred thereunder:(b)wherein any pending case an order under Section 63 of the said Act was made before the said day, the subsequent proceedings shall, unless all the proprietors request otherwise, be carried on under the said Act, as if this Act had not been passed;(c)subject to clause (b) of this Section, all pending proceedings which have been commenced under the said Estates Partition Act, 1876, before the said day, shall be carried on under this Act, save that, where in any case the Collector has before that day directed that an application for partition be admitted, Section 11 of the said Estates Partition Act, 1876, shall apply instead of clauses (a) and (b) of Section 11 of this Act.(2)Any enactment or document referring to the said Estates Partition Act, 1876, or to any enactment repealed thereby, shall, so far as may be, and subject to sub-Section (1) of this Section; be construed to refer to this Act or to the corresponding portion thereof.
