Section 33 in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
33. Repeals and savings.
- The Madras Buildings (Lease and Rent Control) Act, 1949 (Madras Act XXV of 1949), and the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 (Hyderabad Act XX of 1954) (hereinafter in this section referred to as the repealed Acts), are hereby repealed:Provided that the repeal shall not affect-(a)the previous operation of the repealed Acts or any thing duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the repealed Acts; or(c)any penalty or punishment incurred in respect of any offence committed under the repealed Acts; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty or punishment may be imposed as if this Act had not been passed subject to the condition that after the commencement of this Act no sentence of imprisonment shall be passed in any case under section 16 of the repealed Madras Act pending on such commencement:Provided further that, subject to the preceding proviso anything done or any action taken including any appointment made, notification, order, instruction or direction issued, or rule framed under the repealed Acts shall be deemed to have been done or taken under the corresponding provision of this Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.
