Section 14 in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
14. Discontinuance of application of certain enactment.
(1)With effect from and on the appointed day the provisions of the enactments specified in the Schedule shall to the extent specified in column 4 thereof cease to apply to all services inams.(2)Nothing in sub-section (1) shall be deemed to affect,-(a)any obligation or liability already incurred before the appointed day;(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 any such proceeding may be continued and disposed of as if this Act had not been passed.
