Van Upaj Ke Kararon Ka Punrikshan (Nirsan) Adhiniyam, 2009
MADHYA PRADESH ACT 023 OF 2009
29 December, 2009
An Act to repeal the Madhya Pradesh Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987.
Be it enacted by the Madhya Pradesh Legislature in the Sixtieth year of the Republic of India as follows:
Section 1. Short title, extent and commencement
(1) This Act may be called the Madhya Pradesh Van Upaj Ke Kararon Ka Punrikshan (Nirsan) Adhiniyam, 2009.
(2) It shall come into force on the date of its publication in the Madhya Pradesh Gazette.
Section 2. Repeal
The Madhya Pradesh Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987 (No. 32 of 1987) is hereby repealed.
Section 3. Saving
The repeal shall not affect,
(a) any other enactment in which the repealed enactment has been applied, incorporated or referred to; or
(b) any right, privilege, obligation or liability acquired, accured or incurred under the Act so repealed; or
(c) the previous operation of the Act so repealed or consequences of anything already done or suffered thereunder; or
(d) any pending investigation, legal proceedings or remedy in respect of any such right, privilege, obligation or liability as aforesaid;
and any such investigation, legal proceedings or remedy may be instituted, continued or enforced as if this Act had not been passed.