Section 28 in The Bombay Inams (Kutch Area) Abolition Act, 1958
28. Saving.
- Nothing contained in this Act shall affect,-(1)any obligation or liability already incurred under an incident of an inam before the date on which this Act comes into force, or(2)Any proceeding or remedy in respect of such obligation or liability, and any such proceeding or remedy may be instituted, contained or enforced as it this Act had not been passed.
