(1) This Act may be called the Cutchi Memons Act, 1938.
Subject to the provisions of section 3, all Cutchi Memons shall, in matters of succession and inheritance, be governed by the Muhammadan Law.
Nothing in this Act shall affect any right or liability acquired or incurred before its commencement, or any legal proceeding or remedy in respect of any such right or liability; and any such legal proceeding or remedy may be continued or enforced as if this Act had not been passed.
[Repealed.]--Rep. by the Repealing and Amending Act, 1942 (25 of 1942), s. 2 and the First Schedule (w.e.f. 1-10-1942).