Section 230(1) in The Manipur Municipalities Act,1994.
(1)On the date of the commencement of this Act, the Manipur Municipalities Act., 1976 shall be deemed to have been repealed:Provided that the said repeal shall not affect: (a) the validity, effect or consequence of anything done or suffered under the said enactment;(b)any right, title, obligation or liability already acquired, accrued or incurred under the said enactment or any remedy or proceeding in respect thereof;(c)any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted;(d)any investigation, legal proceeding or remedy in respect of any such right, privilege. obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted or enforced and any such penalty, forfeiture or punishment may be imposed as if such enactment or part thereof had not been repealed; and(e)the operation of the said enactment in relation to areas falling within the Municipal limits of Moreh.
