Section 4 in The Hindu Gains of Learning Act, 1930
4. Savings.
- This Act shall not be deemed in any way to affect-(a)the terms or incidents of any transfer of property made or effected before the commencement of this Act,(b)the validity, invalidity, effect or consequences of anything already suffered or done before the commencement of this Act,(c)any right or liability created under a partition, or an agreement for a partition, of joint family property made before the commencement of this Act, or(d)any remedy or proceeding in respect of such right or liability; or to render invalid or in any way affect anything done before the commencement of this Act in any proceeding pending in a Court at such commencement; and any such remedy and any such proceeding as is herein referred to may be enforced, instituted or continued, as the case may be, as if this Act had not been passed.
