Section 10 in The Tamil Nadu Board of Revenue Abolition Act, 1980
10. Construction of references to "Board of Revenue" or "Member of Board of Revenue" or "Standing Orders of Board of Revenue".
(1)In the application of any law, any reference to the Board of Revenue Member of the Board of Revenue shall, unless the context otherwise requires, be deemed to be a reference to the Government or the Appropriate Authority specified in the notification under sub-section (1) of section 4.(2)The "Standing Orders of the Board of Revenue" as in force on the date of the commencement of this Act shall, on and from the said date, be called "Revenue Standing Orders" and continue in force until altered, amended or rescinded by the Commissioner or the Government, as the case may be.
