Section 3 in The Dispositions of Property (Bombay) Validation Act, 1947
3. Validation of certain dispositions.
(1)The following provisions of law shall not apply and shall be deemed never to have applied to the dispositions of property contained in or made by the instruments mentioned in section 2, namely, (a) section 13 of the Transfer of Property Act, 1882, and (b) section 113 of the Indian Succession Act, 1925.(2)To the dispositions of property contained in or made by the instruments mentioned in section 2 the enactments mentioned in the first column of the Schedule to the Act shall apply, and shall be deemed to have always applied, with the omissions and modifications specified in the second column of the Schedule.
