Section 15(1) in The Transfer Of Property (Amendment) Supplementary Act, 1929
(1)Save as provided in sub- section (2), nothing in this Act shall be deemed to affect-(a)the terms or incidents of any transfer or disposition of property made or effected before the first day of April, 1930 ;(b)the validity, invalidity, effect or consequences of anything already done or suffered before the aforesaid date;(c)any right, title, obligation or liability already acquired; accrued or incurred before such date;(d)any remedy or proceeding in respect of such right, title, obligation or liability; or(e)anything done in the course of any proceeding pending in any Court on the aforesaid date; and any such remedy or proceeding may be enforced, instituted or continued, as the case may be, as if this ACt had not been passed.
