Section 5(b) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
(b)save as expressly provided by or under the provisions of this Act, all rights, legally subsisting on the said date in relation to such alienation and all other incidents of such alienations (including any right to hold office or any liability to render service appertaining to any such alienation) shall be and are hereby extinguished;
