Section 89(2)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 11] [Section 89(2)] [Section 89] [Entire Act]

State of Gujarat - Subsection

Section 89(2)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)shall, save as expressly provided in this Act, affect or be deemed to affect,-

(i)any right, title interest, obligation or liability already acquired, accrued or incurred before the commencement of this Act, or

(ii)any legal proceeding or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered before the commencement of this Act, and any such proceedings shall be continued and disposed of, as if this Act was not passed.

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State of Gujarat - Subsection

Section 89(2)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948