Section 86(4) in The Bombay Public Trusts Act, 1950
(4)Notwithstanding anything contained in sub-section (3) all proceedings pending immediately before the said date before any authority (other than a court) under any enactment specified in Schedule AA shall be continued and disposed of under that enactment as if the Bombay Public Trusts (Unification and Amendment) Act, 1959 (Bombay VI of 1960), had not been passed.
