Section 9 in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949
9. Repeal.
- The Bhagdari and Narwadari Act 1862, and section 117 of the Bombay Land Revenue Code, 1879, are hereby repealed. The repeal of the said enactments and the provision declaring any incident of the Bhagdari and Narwadari tenures to have been extinguished shall not affect,-(a)any right, title, interest, obligation or liability already acquired, accrued, or incurred before the date on which this Act comes into force;(b)any legal proceeding, or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered to be done before such date.
