Section 14(3) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
(3)Nothing in sub-section (1) and (2) shall be deemed to affect-(a)any obligation or liability already incurred before the coming into force of this Act;(b)any proceeding in respect of such obligation or liability;(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.
