Section 20(2) in The Maharashtra Personal Inams Abolition Act, 1953
(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)
