32. Saving of provisions of Indian Registration Act, 1908
.Nothing contained in this Act shall be deemed to affect the provisions of the Indian Registration Act, 1908.[32-A. Saving [Inserted by A.O.1937.].[(1)] [Substituted by Act 48 of 1964, Section 5, for sub-Section (2) (w.e.f. 25.12.1964).] The amendments of this Act which come into force on [the 26th day of January, 1950] [Substituted by A.O.1950, for certain words.], shall not affect any legal proceedings pending in any Court on that date or be construed as automatically transferring any property from any Official Trustee to any other Official Trustee; but nothing in this section shall be construed as preventing a transfer of any such property in accordance with any of the other provisions of this Act].(2)[ The amendments of this Act, which come into force on the 26th day of January, 1950, shall not affect any legal proceeding arising out of the application of this Act to any person in a Part b State and pending in any Court on the said date or the administration of any property or estate of any such person which was immediately before that date vested in an Official Trustee under this Act, and the provisions of this Act shall, notwithstanding the said amendments, continue to apply, with necessary modifications, in relation to such proceedings or such property or estate, as the case may be.] [Section 32-A renumbered as sub-Section (1) thereof and sub-Section (2) added by A.O.1950.][32-B. Special provision regarding certain Official Trustees affected by States re-organisation [Inserted by the Adaptation of Laws (No.2) Order, 1956.].The amendments of this Act which come into force on the 1st November, 1956, shall not affect any legal proceedings pending in any Court on that date and where, on account of the re-organisation of States under the States Reorganisation Act, 1956, or the Bihar and West Bengal (Transfer of Territories) Act, 1956, the whole or any part of a State is transferred to any other State, such transfer of the territory of the State shall not be construed as automatically transferring any property from any Official Trustee to any other Official Trustee; but if, by reason of such transfer of territory, it appears to the Central Government that the whole or any part of the property vested in an Official Trustee, should be vested in another Official Trustee, that Government may direct that the property will be so vested and thereupon it shall vest in that other Official Trustee and his successors as fully and effectually for the purposes of this Act, as if it had been originally vested in him under this Act.]
