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

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Maharashtra - Subsection

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

(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,

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State of Maharashtra - Subsection

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