Section 22 in Gujarat Patel Watans Abolition Act, 1961
22. Savings.- Nothing contained in this Act shall affect-
(i)any obligations or liability already incurred under an incident of a patel watan before the appointed day, or(ii)any proceeding or remedy in respect of such obligation or liability, and any such proceeding may be continued or any such remedy may be enforced as if this Act had not been passed.
