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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(2) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(2)any proceeding or remedy in respect of such obligation or liability, and any such proceeding or remedy may by instituted, continued or enforced as if this Act had not been passed.