Section 6(1) in Tamil Nadu Merged States (Laws) Act, 1949
(1)The repeal by section 5 of this Act of any corresponding law in force in any merged State immediately before the commencement of this Act shall not affect -(a)the previous operation of any such law, or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against any such law, or(c)any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment,and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
