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58. Repeal and savings.- The Manipur State Hill Peoples (Administration) Regulation, 1947, in so far as it relates to the constitution and functions of village Authorities and the administration of justice, both civil and criminal, by courts of village Authorities, is hereby repealed: Provided that the said repeal shall not affect- (a) the previous operation of the said Regulation, or (b) any right, privilege, obligation or liability acquired, accrued or incurred under the said Regulation, or (c) any penalty, forfeiture or punishment in respect of any offence committed under the said Regulation, or (d) any investigation, legal proceeding or remedy in respect of any right, privilege, obligation, liability, penalty, forfeiture, or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture of punishment may be imposed as if this Act had not been passed: Provided further that subject to the above provisions, anything done or any action taken (including any appointment or delegation made or any notification, instruction or direction issued or any rule, regulation or form made or framed) under the said Regulation shall in so far as such thing or action is not inconsistent with the provisions of this Act, continue in force, and be deemed to have been done or taken under the corresponding provisions of this Act, unless and until it is superseded by anything done or any action taken under the provisions of this Act.    |
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