Section 28(2) in The Punjab Land Reforms Act, 1972
(2)The repeal of the enactments mentioned in sub-section (1), hereinafter referred to as the said enactments, shall not affect, -(i)the proceedings for the determination of the surplus area pending immediately before the commencement of this Act, under either of the said enactments, which shall be continued and disposed of as if this Act had not been passed, and the surplus area so determined shall vest in and be utilised by the State Government in accordance with the provisions of this Act :Provided that such proceedings shall, as far as may be, be continued and disposed of, from the stage these were immediately before the commencement of this Act, [and the cases pending before the Pepsu Land Commission immediately before the date of commencement of this Act shall stand transferred to the Collector of the district concerned for disposal] [Certain words added by Punjab Act 40 of 1973, Section 7.].Provided further that nothing in this section shall affect the determination and utilisation of surplus area, other than the surplus area referred to above, in accordance with the provisions of this Act;(ii)the previous operation of the said enactments or anything duly done or suffered thereunder;(iii)any right, privilege, obligation or liability acquired, accrued or incurred under the said enactments, in so far as such right, privilege, obligation or liability is not inconsistent with the provisions of this Act and any proceeding or remedy in respect of such right, privilege, obligation or liability may be instituted, continued or enforced as if this Act had not been passed :Provided that such proceeding or remedy shall, as far as may be, instituted, continued or enforced in accordance with the procedure specified by or under this Act.[Substituted by Punjab Act 40 of 1973, Section 2.]
