Section 41 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
41. Certain enactments to cease to apply to the Shrine.
On and from the date on which the provisions of this Act are made applicable to the Shrine, the provisions of any other law which might be applicable to the Shrine shall cease to apply thereto:Provided that such cessation shall not in any way affect, -(a)any right, title, interest, obligation or liability already acquired, accrued or incurred; or(b)any legal proceeding instituted and for any remedy in respect of such right, title, interest, obligation or liability; or(c)anything duly done or suffered.
