Section 80(2) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
(2)But nothing in this Ordinance or any repeal effected thereby shall, save as expressly provided in this Ordinance, affect or be deemed to affect-(a)any right, title, interest, obligation or liability already acquired, accrued or incurred before the commencement of this Ordinance, or(b)any legal proceedings or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered before the commencement of this Ordinance, and any such proceeding shall be continued and disposed of as if this Ordinance was not passed.
