(1)The Bombay Public Trusts Act, 1950,(Bom. XXIV of 1950.) (hereinafter referred to as "the said Act") as applicable to the State of Gujarat is hereby repealed.(2)Save as otherwise provided in this section, such repeal shall not in any way affect -(a)the previous operation of the said Act or anything duly done thereunder;(b)any right, privilege, obligation or liability already acquired, accrued and incurred under the said Act;(c)any penalty or punishment incurred in respect of any offence committed under the said Act;(d)any inquiry, legal proceedings or remedy in respect of any such right, title, interest, privilege, obligation, liability, penalty or punishment as aforesaid and such inquiry, legal proceedings or remedy may be instituted, continued or enforced and any such penalty and punishment may be imposed as if this Act had not been passed :Provided that anything done or any action taken under the said Act shall, in so far as it is not inconsistent with the provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Act.(3)All public trusts registered or deemed to be registered under the said Act, the registration on which was in force immediately before the commencement of this Act, shall on such commencement be deemed to be registered under this Act.(4)All proceedings pending before the Gujarat Revenue Tribunal under the said Act on the date of commencement of this Act shall stand transferred to the tribunal having jurisdiction.
