Section 12(3) in Karnataka Village Offices Abolition Act, 1961
(3)Nothing in sub-sections (1) shall be deemed to affect-(a)any obligation or liability already incurred by the holder of a village office or other person before the appointed date;(b)any proceeding or remedy in respect of such obligation or liability and any such proceeding may be continued or any such remedy may be enforced as if this Act had not been passed.
