Section 89(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(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.
