Section 78(3) in Karnataka Urban Development Authorities Act, 1987
(3)Subject to the provisions of sub-section (2), nothing in sub-section (1) shall affect,-(a)the previous operation of the said enactments or anything done, or suffered thereunder ; or(b)any right, privilege, application or liability, acquired, accrued or incurred in the said enactment ; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said enactments; or(d)any investigation, local proceeding or remedy in respect of such right, privilege, obligation, liability, forfeiture or punishment as aforesaid ; and any such investigations, 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 been enacted.
