Section 85(3) in The Bombay Public Trusts Act, 1950
(3)[Save as otherwise provided in this section such repeal] [These words were substituted for the words 'such repeal' by Bombay 28 of 1953, Section 18(2).] or cessation shall not in any way affect-(a)any right, title, interest, obligation or liability already acquired, accrued or incurred before [the said date] [Substituted for the words 'the date of the application of this Act' by Bombay 28 of 1953.],(b)any legal proceedings or remedy in respect of such right, title, interest, obligation or liability, or(c)anything duly done or suffered before [the said date] [Substituted for the words 'the date of the application of this Act' by Bombay 28 of 1953.]
