Section 201 in The Goa, Daman And Diu Land Revenue Code, 1968
201. Repeal.
- On the commencement of this Code the following laws, that is to say(a)Decree No. 3602 dated the 24th November, 1917.(b)Portaria Provincial No. 1195 dated the 18th November, 1922.(c)Legislative Diploma No. 196 dated the 10th November, 1925.(d)Legislative Diploma No. 272 dated the 18th April, 1927.(e)Legislative Diploma No. 325 dated the 16th June, 1928.(g)Legislative Diploma No. 760 dated the 12th October, 1934.(g)Legislative Diploma No. 764 dated the 26th November, 1934.(h)Legislative Diploma No. 1740 dated the 26th September, 1957.(i)Legislative Diploma No. 1776 dated the 20th March, 1958.and any other law in force in the Union territory of Goa, Daman and Diu corresponding to any of the provisions of this Code shall stand repealed:Provided that the repeal shall not affect-(a)the previous operation of any law so repealed or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed in so far as it is consistent with the provisions of this Code or the Rules framed thereunder, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed.(d)any investigation, proceeding, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, proceeding, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Code had not been passed:Provided also that, subject to the preceding proviso and any saving provisions made in any of the Chapters of this Code, anything done or any action taken including any rules, assessments, appointments and transfers made, notifications, orders, summons, notices, warrants and proclamations issued, authorities and powers conferred, forms and leases granted, survey and boundary marks fixed, record of rights and other records framed or confirmed, rights acquired, liabilities incurred and times and places appointed under any law so repealed shall, in so far as it is not inconsistent with the provisions of this Code, be deemed to have been done or taken under the corresponding provisions of this Code; and shall continue to be in force accordingly unless and until superseded by anything done or action taken under this Code.
