Section 17 in The Maharashtra Local Fund Audit Act, 1930
17. Repeal of C. P. and Berar IX of 1933 and saving
On the commencement of this Act in the Vidharbha region of the State, the Central Provinces and Berar Local Fund Audit Act, 1933, in its application to that region, shall stand repealed :Provided that, such repeal shall not affect—(a)the previous operation of the Act so repealed ; or(b)the right or liability acquired or incurred under the Act so repealed ; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any of the provisions of the Act so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, liability, penalty, forfeiture or punishment as aforesaid;and any such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 commenced :Provided further that, subject to the preceding proviso, anything done or any action taken (including any appointment or delegation or report made, notification, order, instruction or direction issued, rule framed, certificate obtained or permission granted) under the repealed Act shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this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 supersed by anything done or action taken under this Act.
