Section 132 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
132. Repeals and savings.
(1)The provisions of the enactments specified in Schedule I are hereby repealed to the extent specified in column 4 of the Schedule.(2)Nothing in sub-section (1) shall, save as expressly provided in this Act, affect or be deemed to affect-(i)any right, title, interest obligation or liability already acquired, accrued or incurred before the commencement of this Act, or(ii)any legal proceeding or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered before the commencement of this Act,and any such proceeding shall be instituted, continued and disposed off, as if this Act had not been passed.(3)Notwithstanding anything contained in sub-section (2)-(a)all proceedings for the termination of the tenancy and ejectment of a tenant or for the recovery of restoration of the possession of the lands under the provisions of the Act so repealed pending on the date of the commencement of this Act before a Revenue Officer or in appeal or revision before any appellate or revising authority shall be deemed to have been instituted and pending before the corresponding authority under this Act and shall be disposed of in accordance with the provisions of this Act, and(b)in the case of any proceedings under any of the provisions of the Act so repealed, pending before a Civil Court on such date, the provisions of Section 125 of this Act shall apply.
