Section 86(3) in The Bombay Public Trusts Act, 1950
(3)Save as otherwise provided in this section, such repeal or cessation shall not in any way affect-(a)anything duly done or suffered under the laws hereby repealed or ceasing to apply before the said date;(b)any right, title, interest, obligation or liability already acquired, accrued or incurred before the said date under the laws hereby repealed or ceasing to apply;(c)any legal proceedings or remedy in respect of such right, title interest, obligation or liability;Provided that if on the said date, any legal proceeding in respect of any public trust is pending before any court under any enactment specified in Schedule AA to which the State Government, Commissioner, Registrar or any officer of the State Government is a party, the Charity Commissioner, shall be deemed to be substituted in those proceedings for the State Government, Commissioner, Registrar or as the case may be, the officer, and such proceedings shall be disposed of by such court:Provided further that every proceeding pending before any criminal court under the Madhya Pradesh Dharmadaya Funds Act, 1951 (M.P. Act XVIII of 1951) shall abate on the repeal of that Act under sub-section (1).
