(4)Subject to the provisions of sub-section (2), but without prejudice to the provisions of sub-section (3) and section 50, anything done or any action taken before the date of publication of the Act in the Tamil Nadu Government Gazette, under any provision of the said Act in respect of the University area, shall be deemed to have been done or taken under the corresponding provision of this Act-and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.
