Section 85(3) in The Maharashtra Public Trusts Act, 1950
(3)Save as otherwise provided in this section such repeal or cessation shall not in any way affect—(a)any right, title, interest, obligation or liability already acquired, accrued or incurred before the said date,(b)any legal proceedings or remedy in respect of such right, title, interest, obligation or liability, or(c)anything duly done or suffered before the said date.
