Section 20(1) in The Maharashtra Personal Inams Abolition Act, 1953
(1)With effect from and on the appointed date,-(a)the provisions of the enactments specified in Schedule I shall be repealed or amended to the extent specified in column 4 of the said Schedule; and(b)the provisions of the enactments specified in Schedule II shall cease to apply to all inam villages or inam lands and to Inamdars.
