Section 89 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
89. Repeal.
(1)The enactment specified in [Schedule 1] [These words and figure were substituted for the words the Schedule' by Bombay 13 of 1956, Section 49.] is hereby repealed to the extent mentioned in the fourth column thereof.(2)But nothing in this Act or any repeal effected thereby-(a)shall affect the amendments made in section 59 of the Bombay Land Revenue Code, 1879, or sections 6 and 9 of the Khoti Settlement Act, 1880(b)shall, save as expressly provided in this Act, affect or be deemed to affect, -(i)any right, title, interest, obligation or liability already acquired, accrued or incurred before the commencement of this Act, or(ii)any legal proceeding or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered before the commencement of this Act,and any such proceedings shall be continued and disposed of, as if this Act wa3 not passed.(3)Notwithstanding anything contained in sub-section (2), all proceedings for the recovery or restoration of the possession of the land under section 7 of the Act so repealed, pending at the date of the commencement of this Act before the Mamlatdar or in appeal before the Collector, shall, notwithstanding anything contained in this section, be deemed to have been instituted and pending before the Mamlatdar or in appeal before the Collector, as the case may be, under this Act and shall be disposed of in accordance with the provisions of this Act.(4)Any appointment, notification, notice, order, rule or form made or issued under the Bombay Tenancy Act, 1939, shall continue to be in force and deemed to have been made or issued under the provisions of this Act, in so far as such appointment, notification, notice, order, rule or form is not inconsistent with the provisions of this Act, or rules made thereunder and shall continue to be in force, unless and until it is superseded by any appointment, notification, notice, order, rule or form made or issued under this Act.
