Section 2 in The Transfer Of Property Act, 1882

2. Repeal of Acts. Saving of certain enactments, incidents, rights, liabilities, etc.- In the territories to which this Act extends for the time being the enactments specified in the schedule hereto annexed shall be repealed to the extent therein mentioned. But nothing herein contained shall be deemed to affect--

(a) the provisions of any enactment not hereby expressly repealed:

(b) any terms or incidents of any contract or constitution of property which are consistent with the provisions of this Act, and are allowed by the law for the time being in force:

(c) any right or liability arising out of a legal relation constituted before this Act comes into force, or any relief in respect of any such right or liability: or

(d) save as provided by section 57 and Chapter IV of this Act, any transfer by operation of law or by, or in execution of, a decree or order of a Court of competent jurisdiction:

1. Subs. by the A. O. 1937 for the original para. 2 Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" said States". 3 Subs. by Act 3 of 1885, s. 1, for the original para. 4 The words" with the previous sanction of the G. G. in C." omitted by Act 38 of 1920, s. 2 and Sch. I. 5 Added by Act 3 of 1885, s. 2 (with retrospective effect). S. 54, paras. 2 and 3, and ss. 59, 107 and 123 extend to every cantonment- see s. 287 of the Cantonments Act, 1924 (2 of 1924 ). 6 Subs. by Act 20 of 1929, s. 2, for" 1877 ".

and nothing in the second chapter of this Act shall be deemed to affect any rule of 1[ Muhammadan 2[ law.