Section 3 in The Hindu Inheritance (Removal Of Disabilities) Act, 1928
3. Saving and exception. -
Nothing contained in this Act shall affect any right which has accrued or any liability which has been incurred before the commencement thereof, or shall be deemed to confer upon any person any right in respect of any religious office or service or of the management of any religious or charitable trust which he would not have had if this Act had not been passed.
