Section 6 in The Lady Hardinge Medical College and Hospital (Acquisition) and Miscellaneous Provisions Act, 1977
6. Applicability of Act 2 of 1882 to Board of Administration.-
For the removal of doubts, it is hereby declared that nothing in this Act shall be deemed to apply to any right accrued to, or any liability incurred by, the Board of Administration or any member thereof under the provisions of the Indian Trusts Act, 1882, in respect of anything done or omitted to be done by it or him during any period preceding the appointed day.
