Section 89A(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(b)all proceedings for recovery or restoration of possession of land filed under section 34 of the Act as it stood immediately before the 1st day of August 1956 (being the date on which the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1955 (hereinafter referred to as 'the said Act of 1955') came into force) and pending on the commencement of the Bombay Tenancy and Agricultural Lands (Second Amendment) Act, 1962 before the Mamlatdar or in appeal before the Collector, or any Tribunal or Court shall, notwithstanding any judgment, decree or order of a Court, be deemed to have been instituted under section 31 as it stands substituted by the said Act of 1955 and shall be disposed of accordingly.]
