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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3)(c) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950

(c)anything done in the course of such proceeding in any Court on the aforesaid date, and any such proceeding may be continued, as if this Act had not been passed.