Section 183 in Punjab Regional and Town Planning and Development Act, 1995
183. Repeal and Savings.
(1)The following Acts are hereby repealed, namely :-(i)the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963); and(ii)the Punjab Urban Estates (Development and Regulation) Act, 1964 (Punjab Act 22 of 1964).(2)The Punjab Housing Development Board Act, 1972 (Punjab Act 6 of 1973) shall stand repealed on and with effect from the date on which the Punjab Housing Development Board is abolished under section 148 of this Act.(3)[Subject to the provisions of the sub-section (2) of Section 143, the repealing of the Act] [The words 'The repealing of the Acts' substituted by Punjab Act No. 4 of 1996 dated 17.4.1996.] under sub-sections (1) and (2) shall not affect :-(i)the previous operations of the Acts so repealed or anything thereunder duly done or suffered;(ii)any right privilege, obligation or liability acquired, accrued or incurred under the Act so repealed;(iii)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Acts so repealed;(iv)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture, or punishment as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced, and any such penalty, forfeiture and punishment may be imposed as if the aforesaid Acts had not been repealed.(4)Notwithstanding such repeal, anything done or any action taken under the Acts so repealed (including any notification, order, notice issued, application made, or permission granted) which is not inconsistent with the provisions of this Act, shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act was in force at the time such thing was done, or action was taken, and shall continue to be in force, unless and until superseded by anything done or any action taken under this Act.The Schedule[See Section 2(zi)]
