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Maharashtra Rent Control Act, 1999 58. Repeal and saving.- (1) On the commencement of this Act, the following laws, that is to say,- (a) the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947; (b) the Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 including the Central Provinces and Berar Letting of Houses and Rent Control Order, 1949; and (c) the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954; shall stand repealed (2) Notwithstanding such repeal, (a) all applications, suits and other proceedings under the said Acts, pending, on the date of commencement of this Act before any Court, Controller, Competent Authority or other office or authority shall be continued and disposed of, in accordance with the provisions of the Acts so repealed, as if the said Acts had continued in force and this Act had not been passed; (b) the provisions for appeal under the Acts so repealed shall continue in force in respect of applications, suits and proceedings disposed of thereunder; (c) any appointment, rule and notification made or issued under any of the repealed Acts and in force on the date of commencement of this Act shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been made or issued under this Act and shall continue in force until it is superseded or modified by any appointment, rule or notification made or issued under this Act; (d) all prosecutions instituted under the provisions of any of the repealed Acts shall be effective and disposed of in accordance with the law.    |
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