Savings.
The repeal by this Act of any enactment shall not affect any other enactment in which
the repealed enactment has been applied, incorporated or referred to;
and this Act shall not affect the validity, invalidity, effect or consequences of anything already
done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any
remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty,
obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or
thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of
pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or
appointment, notwithstanding that the same respectively may have been in any manner affirmed or
recognised or derived by, in or from any enactment hereby repealed;
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom,
liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing
not now existing or in force