Section 20 in The Maharashtra Personal Inams Abolition Act, 1953
20. Modification and discontinuance of application of certain enactments.
(1)With effect from and on the appointed date,-(a)the provisions of the enactments specified in Schedule I shall be repealed or amended to the extent specified in column 4 of the said Schedule; and(b)the provisions of the enactments specified in Schedule II shall cease to apply to all inam villages or inam lands and to Inamdars.(2)Nothing in sub-section (1) shall be deemed to affect,-(a)any obligation or liability already incurred before the appointed date;(b)any proceeding in respect of such obligation or liability; or(c)anything done in the course of such proceeding in any court on or before the aforesaid date and such proceeding may be continued and disposed of as if this Act, has not been passed.The Schedules(See section 20)
