Section 14 in The Maharashtra Bhil Naik Inams Abolition Act, 1955
14. Saving.
- Nothing in this Act shall be deemed to affect,-(a)any obligation or liability already incurred before the appointed date or(b)any proceeding or remedy in respect of such obligation or liability;and any such proceeding or remedy may be instituted, continued or enforced as if this Act had not been passed.NotificationsG. N., R. D., No. 7351/51/111, dated 8th July, 1955 (B. G., Part IV-B, page 1391) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Bhill Naik Inams Ablition Act, 1955 (Bombay XXI of 1955), the Government of Bombay is pleased to appoint 1st August 1955 as the date on which the said Act shall come into force.G. N., R. D., No. BIA. 1060-L, dated 15th February, 1960 (B. G., Part IV-B, page 229) - In exercise of the powers conferred by clause (iv) of sub-section (1) of section 2 of the Bombay Bhil Naik Inams Abolition Act, 1955 (Bombay XXI of 1955), the Government of Bombay hereby appoints the Additional Collector of Nasik District to perform the functions and exercise the power of the Collector under the said Act within his jurisdiction.G. N., R. D., No. BIA. 2560-III-L, dated 24th May, 1965 (M. G., Part IV-B, page 510) - In exercise of the powers conferred by clause (iv) of sub-section (1) of section 2 of the Bombay Bhil Naik Inams Aboiliton Act, 1955 (Bombay XXI of 1955), the Government of Maharashtra hereby appoints the Assistant Collectors and Deputy Collectors in the districts of Nasik and Dhulia to perform the functions and exercise the powers of the Collector under the said Act within their respective jurisdictions.
