Section 14(2) in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
(2)Nothing in sub-section (1) shall be deemed to affect,-(a)any obligation or liability already incurred before the appointed day;(b)any proceeding in respect of such obligation or liability; or(c)anything done in the course of such proceeding in any Court on or before the aforesaid date;and any such proceeding may be continued and disposed of as if this Act had not been passed.
