Section 188 in Maharashtra Housing and Area Development Act, 1976
188. Repeal and savings.
(1)On and from the appointed day-(a)the Bombay Housing Board Act, 1948, as in force in the Bombay and Hyderabad Area of the State;(b)the Madhya Pradesh Housing Board Act, 1950, as in force in the Vidarbha Region of the State;(c)the Bombay Building Repairs and Reconstructions Board Act, 1969; [and] [The word 'and' was inserted by Maharashtra 54 of 1977, Section 6(a).](d)the Maharashtra Slum Improvement Board Act, 1973; [**] [The word 'and' was deleted by Maharashtra 54 of 1977, Section 6(b).](e)[* * * * * *] [Clause (e) was deleted, by Maharashtra 54 of 1977, Section 6(c).]shall stand repealed:Provided that, the repeal shalt not affect -(a)the previous operation of any law so repealed or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed, or(d)any investigation, proceedings, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, proceedings, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed:Provided further that subject to the preceding proviso and any saving provisions made elsewhere in this Act, anything done or any action taken under the provisions of any law so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act; and shall continue to be in force accordingly unless and until superseded by anything done or action taken under this Act;(2)(a)Any reference in any law or in any instrument or other document to the provisions of any law so repealed shall, unless a different intention appears, be construed as a reference to the corresponding provisions of this Act;(b)any reference in any law or in any instrument to any existing Board shall, unless a different intention appears, be construed as a reference to the Authority and such law or instrument shall apply to the Authority.
