Section 4(b) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(b)save as expressly provided by or under this Act, all rights legally subsisting on the said day in respect of the grant or recognition as a grant of such inams or sub-inams and all other incidents of such inams or sub-inams including any rights to hold office or any liability to render service appertaining to any inam or sub-inam) shall be and are hereby extinguished.
